Rishipal vs State Of U.P.
2014 Latest Caselaw 8668 ALL

Citation : 2014 Latest Caselaw 8668 ALL
Judgement Date : 14 November, 2014

Allahabad High Court

Rishipal vs State Of U.P. on 14 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 39123 of 2014
 

 
Applicant :- Rishipal
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- S.D. Dwivedi,Navin Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard learned counsel for the parties.

Looking to the nature of allegation made against the applicant and period of detention, list after six weeks. In the menawhile, learned counsel for the applicant shall file supplementary affidavit annexing the copy of the statement of the victim recorded under Section 164 Cr.P.C.

Order Date :- 14.11.2014

Ajay

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