Firasat vs State Of U.P.
2014 Latest Caselaw 7962 ALL

Citation : 2014 Latest Caselaw 7962 ALL
Judgement Date : 3 November, 2014

Allahabad High Court

Firasat vs State Of U.P. on 3 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 31004 of 2014
 

 
Applicant :- Firasat
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Manu Khare,R.K. Tripathi
 
Counsel for Opposite Party :- Govt. Advocate,Mohd.Afzal
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Manu Khare, learned counsel for the applicant, Sri Mohd. Afzal, learned counsel for the complainant and learned AGA for the State.

Learned counsel for the applicant states that viscera report of the deceased was called for by this Court but the same has not been filed till date.

Learned AGA prays for and is granted four weeks and no more time to file counter affidavit annexing the viscera report of the deceased.

List thereafter.

Order Date :- 3.11.2014

Ajay

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