Chhote Lal vs State Of U.P.
2014 Latest Caselaw 9116 ALL

Citation : 2014 Latest Caselaw 9116 ALL
Judgement Date : 24 November, 2014

Allahabad High Court

Chhote Lal vs State Of U.P. on 24 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 38111 of 2014
 

 
Applicant :- Chhote Lal
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Hitesh Pachori
 
Counsel for Opposite Party :- Govt. Advocate,Shashi Dhar Pandey
 

 
Hon'ble Ramesh Sinha,J.

Sri Hitesh Pachori, learned counsel for the applicant and Sri Nitin Chaturvedi, learned AGA are present.

Sri Shashi Dhar Pandey, learned counsel for the complainant is not present.

Learned AGA pointed out that the applicant has not filed free copy of the bail rejection order.

Leanred counsel for the applicant is directed to file supplementary affidavit annexing the free copy of the bail rejection order.

List in the next cause list peremptorily.

Order Date :- 24.11.2014

Ajay

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