Udairam Chamar vs State Of U.P.
2014 Latest Caselaw 9391 ALL

Citation : 2014 Latest Caselaw 9391 ALL
Judgement Date : 1 December, 2014

Allahabad High Court

Udairam Chamar vs State Of U.P. on 1 December, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 40871 of 2014
 

 
Applicant :- Udairam Chamar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ajay Kumar Mishra
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned counsel for applicant as well as learned A.G.A.

Learned A.G.A. prays for and is granted two weeks time to file counter affidavit stating therein regarding criminal history of accused applicant relating to Police Station Jethwara, District Pratapgarh.

Put up on 16.12.2014 as fresh.

Let a copy of this order be given to learned A.G.A. free of costs for necessary compliance.

Order Date :- 1.12.2014

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