Amir vs State Of U.P.
2014 Latest Caselaw 1699 ALL

Citation : 2014 Latest Caselaw 1699 ALL
Judgement Date : 13 May, 2014

Allahabad High Court

Amir vs State Of U.P. on 13 May, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 5438 of 2014
 

 
Applicant :- Amir
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- R.P. Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Supplementary affidavit filed today, is taken on record.

Heard Sri R.P.Singh, learned counsel for the applicant and Sri Indrajeet Singh Yadav, learned AGA for the State.

Learned counsel for the applicant is not able to inform the Court about the status of the trial. He is allowed three weeks' time to file the order sheet of the trial Court to show the status of the trial.

List after three weeks.

Order Date :- 13.5.2014

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