Abul Hasan vs State Of U.P.
2014 Latest Caselaw 9770 ALL

Citation : 2014 Latest Caselaw 9770 ALL
Judgement Date : 9 December, 2014

Allahabad High Court

Abul Hasan vs State Of U.P. on 9 December, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 40830 of 2014
 

 
Applicant :- Abul Hasan
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rajnish Dubey
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned counsel for accused appellant as well as learned A.G.A.

Learned A.G.A. prayed for time to produce attested copy of original Fard recovery in compliance of order dated 28.11.2014.

Learned A.G.A. is granted a week time.

Put up on 19.12.2014 for hearing as fresh. If attested copy of original Fard recovery is not produced by prosecution on date fixed, bail application shall be decided in accordance with law.

Order Date :- 9.12.2014

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