Dharmendra vs State Of U.P.
2014 Latest Caselaw 2340 ALL

Citation : 2014 Latest Caselaw 2340 ALL
Judgement Date : 19 June, 2014

Allahabad High Court

Dharmendra vs State Of U.P. on 19 June, 2014

Bench: Vivek Kumar Birla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19890 of 2014
 

 
Applicant :- Dharmendra
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Dr. C.P. Upadhayay
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vivek Kumar Birla,J.

Learned counsel for the applicant submitted that in view of the compromise some amount has been paid to Smt. Pooja or to some person of her side. Learned counsel further submitted that the applicant is in jail since 18.4.2014.

As prayed by the learned counsel for the applicant, list this case in the second week of July 2014, to enable him to file supplementary affidavit.

Order Date :- 19.6.2014

SKS

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