Ram Das @ Tarri And Another vs State Of U.P.
2013 Latest Caselaw 5481 ALL

Citation : 2013 Latest Caselaw 5481 ALL
Judgement Date : 5 September, 2013

Allahabad High Court

Ram Das @ Tarri And Another vs State Of U.P. on 5 September, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 12534 of 2012
 

 
Applicant :- Ram Das @ Tarri And Another
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sobhit Saxena,Apul Misra
 
Counsel for Opposite Party :- Govt. Advocate,Anuj Bajpae
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Heard learned counsel for the applicant.

Learned A.G.A. is present.

From the perusal of the medical list, it comes out that injury is kept under observation caused by fire am.

Let the additional supplementary report, if any, be filed regarding the injuries kept under observation by the next date fixed.

List this matter in the next cause list.

Order Date :- 5.9.2013

Monika

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