Kiranpal vs State Of U.P.
2013 Latest Caselaw 5517 ALL

Citation : 2013 Latest Caselaw 5517 ALL
Judgement Date : 5 September, 2013

Allahabad High Court

Kiranpal 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. - 316 of 2012
 

 
Applicant :- Kiranpal
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Faraz Kazmi,S.K. Tyagi
 
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.

Learned A.G.A. is present.

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

Issue reminder to the P.O. of the court concerned to submit the progress report of the trial along with the comments of the D.J. concerned.

List this matter after two weeks.

List again.

Order Date :- 5.9.2013

Monika

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