Kapil Sharma vs State Of U.P.
2014 Latest Caselaw 8935 ALL

Citation : 2014 Latest Caselaw 8935 ALL
Judgement Date : 20 November, 2014

Allahabad High Court

Kapil Sharma 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. - 40011 of 2014
 

 
Applicant :- Kapil Sharma
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Anand Prakash Dubey
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Anand Prakash Deubey and learned AGA for the State.

The S.S.P., Ghaziabad shall file his personal affidavit by means of counter affidavit within six weeks explaining whether any evidence or any incriminating articles have been recovered against the applicant or not.

List after six weeks.

A copy of this order be given to the S.S.P. Ghaziabad and learned AGA for it's compliance.

Order Date :- 20.11.2014

Ajay

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