Jalim Singh @ Janak Singh @ Rohit ... vs State Of U.P.
2014 Latest Caselaw 9635 ALL

Citation : 2014 Latest Caselaw 9635 ALL
Judgement Date : 5 December, 2014

Allahabad High Court

Jalim Singh @ Janak Singh @ Rohit ... 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. - 28907 of 2014
 

 
Applicant :- Jalim Singh @ Janak Singh @ Rohit Sachan
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- H.K. Sharma,Manu Sharma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Manu Sharma, learned counsel for the applicant and Sri R.K. Maurya, learned AGA for the State.

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

Office is directed to submit a report whether a certified copy of order dated 26.5.2014 passed by this Court in first bail application i.e. Crl. Misc. Bail Application No.17981 of 2014 (Jalim Singh @ Janak Singh @ Rohit Sachan Vs. State) has been sent to the trial court or not, if the same has not been sent to the trial court, the office shall submit a report to this court on the next date fixed.

List 9th January, 2015.

Order Date :- 5.12.2014

Ajay