Raju @ Buddhe Yadav vs State Of U.P.
2013 Latest Caselaw 6571 ALL

Citation : 2013 Latest Caselaw 6571 ALL
Judgement Date : 24 October, 2013

Allahabad High Court

Raju @ Buddhe Yadav vs State Of U.P. on 24 October, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15490 of 2012
 

 
Applicant :- Raju @ Buddhe Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ashok Gupta,Niraj Tiwari,Nitin Kumar Agrawal
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant submits that the statement under section 164 Cr.P.C. has not been filed by him.

Let the statement recorded under section 164 Cr.P.C. be filed within one week by the learned counsel for the accused applicant.

List this matter on 12.11.2013.

Order Date :- 24.10.2013

Monika

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