Hariom vs State Of U.P.
2014 Latest Caselaw 9573 ALL

Citation : 2014 Latest Caselaw 9573 ALL
Judgement Date : 4 December, 2014

Allahabad High Court

Hariom vs State Of U.P. on 4 December, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 42390 of 2014
 

 
Applicant :- Hariom
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rajesh Kr. Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Learned counsel for the applicant is unable to inform the Court about the status of trial before the trial court. He prays for and is allowed three weeks' time to file supplementary affidavit annexing the order sheet of the trial court to show the status of the trial.

List after three weeks.

In the meanwhile, learned AGA shall file viscera report of the deceased by means of counter affidavit.

Order Date :- 4.12.2014

Ajay

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