Mohd.Eliyas vs State Of U.P.
2014 Latest Caselaw 9625 ALL

Citation : 2014 Latest Caselaw 9625 ALL
Judgement Date : 5 December, 2014

Allahabad High Court

Mohd.Eliyas 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. - 26959 of 2014
 

 
Applicant :- Mohd.Eliyas
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rajul Bhargava
 
Counsel for Opposite Party :- Govt.Advocate,Tripathi B.G. Bhai
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Satya Priya Mishra, Advocate holding brief of Sri Rajul Bhargava, learned counsel for the applicant and Sri Tripathi B.G. Bhai, learned counsel for the complainant and learned AGA for the State.

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

List after four weeks.

Order Date :- 5.12.2014

Ajay

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