Raj @ Sonu vs State Of U.P.
2014 Latest Caselaw 8920 ALL

Citation : 2014 Latest Caselaw 8920 ALL
Judgement Date : 20 November, 2014

Allahabad High Court

Raj @ Sonu vs State Of U.P. on 20 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 34442 of 2014
 

 
Applicant :- Raj @ Sonu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Akash Mishra
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Akash Mishra, learned counsel for the applicant and learned AGA for the State.

Learned AGA is directed to file counter affidavit within four weeks annexing the DNA report of skull of the deceased which is stated to have recovered on the pointing out of the applicant and co-accused Kapil.

List after four weeks.

Order Date :- 20.11.2014

Ajay

Download the LatestLaws.com Mobile App