Bhanwanpal vs State Of U.P.
2014 Latest Caselaw 9223 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 40800 of 2014
 

 
Applicant :- Bhanwanpal
 
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 Sri L.D.Rajbhar, learned A.G.A. appearing for the State. 

Learned counsel for the applicant has not annexed the free copy of the bail rejection order. The reason shown in paras-4, 6 & 7 of the supplementary for not annexing the same is not satisfactory one.

The Special Judge (SC/ST Act), Etah shall submit his report that how many free copy of the bail rejection order was issued to the accused persons in the bail application which was compositely filed by the three accused persons including the applicant. If only one free copy was issued of the bail rejection order to all the three accused persons, as has been stated by the learned counsel for the applicant,  then the  Special Judge (SC/ST Act), Etah shall issue free copy of bail rejection order dated 18.10.2014 to the applicant also.

Learned counsel for the applicant shall also file the order sheet of the trial Court to show the status of the trial.

List this case in the week commencing from 5th January, 2015.

The Registrar General of this Court is directed to send a certified copy of this order to the District Judge concerned for its compliance.

Order Date :- 26.11.2014

NS