Smt. Anjna Dwivedi vs State Of. U.P.
2013 Latest Caselaw 5492 ALL

Citation : 2013 Latest Caselaw 5492 ALL
Judgement Date : 5 September, 2013

Allahabad High Court

Smt. Anjna Dwivedi 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. - 8928 of 2012
 

 
Applicant :- Smt. Anjna Dwivedi
 
Opposite Party :- State Of. U.P.
 
Counsel for Applicant :- Om Prakash Tripathi,Girijesh Kumar Tripathi,J.P.Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant is present.

Progress report of the trial called for is not produced by the learned A.G.A.

Learned A.G.A. to positively comply the order and produce the progress report of the trial by the next date fixed in the matter.

List this matter after two weeks.

Order Date :- 5.9.2013

Monika

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