Imran vs State Of U.P.
2014 Latest Caselaw 9846 ALL

Citation : 2014 Latest Caselaw 9846 ALL
Judgement Date : 11 December, 2014

Allahabad High Court

Imran vs State Of U.P. on 11 December, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 40333 of 2014
 

 
Applicant :- Imran
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Amit Daga
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Amit Daga, learned counsel for the applicant and Sri Nitin Chaturvedi, learned AGA for the State.

Learned AGA prays for and is granted further a week's time to file personal affidavit of S.S.P., Meerut in compliance of the Court's order dated 24.11.2014, failing which he shall appear in person before this Court.

List in the next cause list peremptorily.

Copy of this order be given to learned AGA for it's compliance.

Order Date :- 11.12.2014

Ajay

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