Het Ram @ Guddu vs State Of U.P.
2014 Latest Caselaw 9174 ALL

Citation : 2014 Latest Caselaw 9174 ALL
Judgement Date : 25 November, 2014

Allahabad High Court

Het Ram @ Guddu vs State Of U.P. on 25 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 40782 of 2014
 

 
Applicant :- Het Ram @ Guddu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ashish Kumar Gaur
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Sri Ashish Kumar Gaur, learned counsel for the applicant states that joint bail application has been moved on behalf of the applicant along with co-accused persons before the court below and only one free copy of the bail rejection order has been issued as informed by their counsel namely Sri P.S. Khare, which has been explained in para 18 of the bail applciation.

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

The concerned court is directed to issue free copy of the bail rejection order to the applicant, if already not issued in compliance of the Court's order dated 12.09.2014 passed in Crl. Misc. Bail Application No. 26878 of 2014 (Mohammad Anees @ Phunnu Lal Vs. State of U.P).

List on 17th December, 2014.

Order Date :- 25.11.2014

Ajay