Piyush Kant vs State Of U.P.
2014 Latest Caselaw 2112 ALL

Citation : 2014 Latest Caselaw 2112 ALL
Judgement Date : 28 May, 2014

Allahabad High Court

Piyush Kant vs State Of U.P. on 28 May, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18458 of 2014
 

 
Applicant :- Piyush Kant
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Arun Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard learned counsel for the parties.

Learned counsel for the applicant submits that the charges have not been framed till today. The said fact has been stated in paragraph no.25 of the accompanying affidavit.

Learned AGA states that he has not received instructions in the matter.

Learned counsel for the applicant is not able to inform the Court about the status of the trial. He prays for and is granted four weeks' time to file certified copy of the order sheet of the trial court to show the status of the trial.

List after four weeks.

Order Date :- 28.5.2014

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