Wakil vs State Of U.P.
2014 Latest Caselaw 9596 ALL

Citation : 2014 Latest Caselaw 9596 ALL
Judgement Date : 4 December, 2014

Allahabad High Court

Wakil 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. - 42372 of 2014
 

 
Applicant :- Wakil
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- S.S.Shah
 
Counsel for Opposite Party :- Gove.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri S.S.Shah, learned counsel for the applicant and learned AGA for the State.

Learned AGA shall file counter affidavit annexing the statement of prosecutrix recorded under Section 164 Cr.P.C., who is 11 years old child.

List after six weeks.

Order Date :- 4.12.2014

Ajay

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