Mohd.Afzal vs State Of U.P.
2014 Latest Caselaw 8840 ALL

Citation : 2014 Latest Caselaw 8840 ALL
Judgement Date : 19 November, 2014

Allahabad High Court

Mohd.Afzal vs State Of U.P. on 19 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 39651 of 2014
 

 
Applicant :- Mohd.Afzal
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Brij Kishor
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Sri Gaurav Kakkar, Advocate has filed his parcha on behalf of the complainant and supplementary affidavit filed by learned counsel for the applicant are taken on record.

Heard Sri V.P. Srivastava, learned Senior Advocate assisted by Sri Brij Kishor, learned counsel for the applicant, Sri Gaurav Kakkar, learned counsel for the complainant and learned AGA for the State.

Learned AGA as well as learned counsel for the complainat shall file counter affidavit disclosing the criminal history of the applicant.

Put up on 25.11.2014 in additional cause list showing the name of Sri Gaurav Kakkar, counsel for the complainant.

Order Date :- 19.11.2014

Ajay