Ajant Singh vs State Of U.P.
2014 Latest Caselaw 8931 ALL

Citation : 2014 Latest Caselaw 8931 ALL
Judgement Date : 20 November, 2014

Allahabad High Court

Ajant Singh 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. - 39930 of 2014
 

 
Applicant :- Ajant Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- S.K. Mishra
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Learned AGA has pointed out that the applicant has criminal history of three cases for which there is no explanation in the bail application.

Learned counsel for the applicant is directed to file supplementary affidavit within three weeks explaining the aforesaid criminal history of the applicant.

List after two weeks.

Order Date :- 20.11.2014

Ajay

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