Pintoo @ Dinesh @ Mirchi @ Bobi vs State Of U.P.
2014 Latest Caselaw 8032 ALL

Citation : 2014 Latest Caselaw 8032 ALL
Judgement Date : 5 November, 2014

Allahabad High Court

Pintoo @ Dinesh @ Mirchi @ Bobi vs State Of U.P. on 5 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 34322 of 2014
 

 
Applicant :- Pintoo @ Dinesh @ Mirchi @ Bobi
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sanjay Kumar Maurya
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned counsel for applicant as well as learned A.G.A.

Learned A.G.A. may file counter affidavit regarding status of the case.

Call report from court concerned also through Sessions Judge, Ghaziabad about progress of trial of present criminal case.

Counter affidavit may be filed within two weeks.

List on 16.12.2014.

Let copy of this order be given to learned A.G.A. free of cost for necessary compliance.

Order Date :- 5.11.2014

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