Noor Hasan @ Nawab vs State Of U.P.
2014 Latest Caselaw 7976 ALL

Citation : 2014 Latest Caselaw 7976 ALL
Judgement Date : 3 November, 2014

Allahabad High Court

Noor Hasan @ Nawab 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. - 36992 of 2014
 

 
Applicant :- Noor Hasan @ Nawab
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Virendra Kumar Maurya
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Virendra Kumar Maurya, learned counsel for the applicant and Sri L.D. Rajbhar, learned AGA for the State.

Learned counsel for the applicant is unable to inform the Court about the status of trial before the trial court. He prays for and is allowed four weeks' time to file supplementary affidavit annexing the order sheet of the trial court to show the status of the trial.

List after four weeks.

Order Date :- 3.11.2014

Ajay

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