Majid @ Wajid vs State Of U.P.
2014 Latest Caselaw 5382 ALL

Citation : 2014 Latest Caselaw 5382 ALL
Judgement Date : 29 August, 2014

Allahabad High Court

Majid @ Wajid vs State Of U.P. on 29 August, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 23541 of 2014
 

 
Applicant :- Majid @ Wajid
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Irshad Ahmad
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Learned AGA has pointed out that the applicant has 7 cases criminal history for which no explanation has been given in the bail application.

Learned counsel for the applicant may file supplementary affidavit explaining about the criminal history of the applicant.

List after two weeks.

Order Date :- 29.8.2014

Ajay

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