Mukesh @ Sandeep Gurjar vs State Of U.P.
2014 Latest Caselaw 2222 ALL

Citation : 2014 Latest Caselaw 2222 ALL
Judgement Date : 9 June, 2014

Allahabad High Court

Mukesh @ Sandeep Gurjar vs State Of U.P. on 9 June, 2014

Bench: Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19176 of 2014
 

 
Applicant :- Mukesh @ Sandeep Gurjar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Pramod Kumar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Om Prakash-VII,J.

Perused the record.

On oral prayer made by the learned counsel for the applicant, he is permitted to add Section 342 IPC in the prayer clause as well as in the body of the bail application during the course of the day.

Put up as fresh before the appropriate Bench on 24.6.2014.

Order Date :- 9.6.2014

safi

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