Vijay Harizan (Second Bail) vs State Of U.P.
2014 Latest Caselaw 3361 ALL

Citation : 2014 Latest Caselaw 3361 ALL
Judgement Date : 18 July, 2014

Allahabad High Court

Vijay Harizan (Second Bail) vs State Of U.P. on 18 July, 2014

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 810 of 2014
 

 
Applicant :- Vijay Harizan (Second Bail)
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Om Prakash Yadav
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Statement of the prosecutrix recorded in Court, in part (only examination-in-chief), has been filed alongwith affidavit of learned counsel appearing for the State.

List after two weeks to enable learned counsel appearing for the petitioner to file ordersheet to show that trial is being unduly delayed.

Order Date :- 18.7.2014

A.Nigam

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