Farookh vs State Of U.P.
2014 Latest Caselaw 8735 ALL

Citation : 2014 Latest Caselaw 8735 ALL
Judgement Date : 17 November, 2014

Allahabad High Court

Farookh vs State Of U.P. on 17 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 30878 of 2014
 

 
Applicant :- Farookh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mohd. Irfan,Mainuddin Ahamad
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Mohd. Irfan, learned counsel for the applicant and Sri Ripusudan Yadav, 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 :- 17.11.2014

Ajay

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