Musharraf vs State Of U.P.
2014 Latest Caselaw 9294 ALL

Citation : 2014 Latest Caselaw 9294 ALL
Judgement Date : 27 November, 2014

Allahabad High Court

Musharraf vs State Of U.P. on 27 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 41356 of 2014
 

 
Applicant :- Musharraf
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Yogesh Kumar Vaish,A.K. Agarwal
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Sri C.P. Awasthi, Advocate has filed his parcha which is taken on record.

Heard Sri Yogesh Kumar Vaish, learned counsel for the applicant, Sri C.P. Awasthi, learned counsel for the complainant and learned AGA for the State.

Looking to the nature of allegations made against the applicant and period of detention, list after four weeks.

Order Date :- 27.11.2014

Ajay

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