Sunny Seth @ Manish Seth vs State Of U.P.
2014 Latest Caselaw 8769 ALL

Citation : 2014 Latest Caselaw 8769 ALL
Judgement Date : 17 November, 2014

Allahabad High Court

Sunny Seth @ Manish Seth 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. - 39425 of 2014
 

 
Applicant :- Sunny Seth @ Manish Seth
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Manish Tiwary,Ashwini Kumar Awasthi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Learned counsel for the applicant is permitted to make necessary correction in the period of detention.

Heard learned counsel for the parties.

Learned counsel for the applicant is unable to inform the Court about the status of trial before the trial court as the case pertains to year 2012 and applicant is in jail since 21.09.2012. He prays for and is allowed three weeks' time to file supplementary affidavit annexing the order sheet of the trial court to show the status of the trial.

List in the week commencing 8th December, 2014.

Order Date :- 17.11.2014

Ajay

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