Neeti Mishra vs State Of U.P.
2014 Latest Caselaw 9534 ALL

Citation : 2014 Latest Caselaw 9534 ALL
Judgement Date : 3 December, 2014

Allahabad High Court

Neeti Mishra vs State Of U.P. on 3 December, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 33243 of 2014
 

 
Applicant :- Neeti Mishra
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sandeep Saxena,A.K. Gupta
 
Counsel for Opposite Party :- Govt. Advocate,Anil Kumar Shukla,In Person
 

 
Hon'ble Ramesh Sinha,J.

Sri V.P.Srivastava, learned Senior Advocate assisted by Sri Sandeep and Sri Sri Anil Kumar Shukla, who is informant of the present case, appearing in person and learned AGA are present.

Learned counsel for the complainant states that in spite of the order dated 13.10.2014 passed by this Court for supplying the copy of the supplementary affidavit, the same has not been supplied to him till date.

Learned counsel for the applicant states that he has supplied the copy of the supplementary affidavit to Sri Anil Kumar Shukla in the Court today who has also received the same in the court.

List the matter in the next cause list peremptorily.

Order Date :- 3.12.2014

Ajay