Chhote Lal vs State Of U.P.
2014 Latest Caselaw 8242 ALL

Citation : 2014 Latest Caselaw 8242 ALL
Judgement Date : 11 November, 2014

Allahabad High Court

Chhote Lal vs State Of U.P. on 11 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 38111 of 2014
 

 
Applicant :- Chhote Lal
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Hitesh Pachori
 
Counsel for Opposite Party :- Govt. Advocate,Shashi Dhar Pandey
 

 
Hon'ble Ramesh Sinha,J.

Sri Shashi Dhar Pandey, Advocate has filed his parcha on behalf of the informant which is taken on record.

Learned counsel for the applicant has not given satisfactory reason for not filing the free copy of the bail rejection order which is mentioned in para 10 of the affidavit.

Learned counsel for the applicant shall file free copy of the bail rejection order on behalf of the applicant and concerned court is directed to issue free copy of the bail rejection order to the applicant, if already not issued in compliance of the Court's order dated 12.09.2014 passed in Crl. Misc. Bail Application No. 26878 of 2014 (Mohammad Anees @ Phunnu Lal Vs. State of U.P).

List in the week commencing 24th November, 2014.

Order Date :- 11.11.2014

Ajay