Vinay Kumar vs State Of U.P.
2014 Latest Caselaw 4839 ALL

Citation : 2014 Latest Caselaw 4839 ALL
Judgement Date : 22 August, 2014

Allahabad High Court

Vinay Kumar vs State Of U.P. on 22 August, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 26896 of 2014
 

 
Applicant :- Vinay Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- V.S. Parmar,Vivek Singh
 
Counsel for Opposite Party :- Govt.Advocate,K N Singh
 

 
Hon'ble Ramesh Sinha,J.

Sri K.N. Singh, Advocate has filed his power on behalf of the complainant, which is taken on record.

Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

Looking to the period of detention and also the nature of allegations made against the applicant, list after four weeks before the appropriate Bench, showing the name of Sri K.N. Singh as counsel for the complainant.

Order Date :- 22.8.2014

Ajay

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