Rajesh Sharma vs State Of U.P.
2014 Latest Caselaw 9621 ALL

Citation : 2014 Latest Caselaw 9621 ALL
Judgement Date : 5 December, 2014

Allahabad High Court

Rajesh Sharma vs State Of U.P. on 5 December, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 26618 of 2014
 

 
Applicant :- Rajesh Sharma
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Kailash Prakash Pathak,Ravi Bala Rastogi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Kailash Prakash Pathak, learned counsel for the applicant and Sri Ripusudan Yadav, learned AGA for the State.

Learned counsel for the applicant prays for and is granted six weeks' time to file supplementary affidavit annexing the order sheet of the trial court to show the status of the trial.

List after six weeks.

Order Date :- 5.12.2014

Ajay

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