Ashish Kumar vs State Of U.P.
2014 Latest Caselaw 7418 ALL

Citation : 2014 Latest Caselaw 7418 ALL
Judgement Date : 10 October, 2014

Allahabad High Court

Ashish Kumar vs State Of U.P. on 10 October, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 32936 of 2014
 

 
Applicant :- Ashish Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Dinesh Kumar Bhaskar,P S Pundir
 
Counsel for Opposite Party :- Govt. Advocate,Abhay Raj Singh
 

 
Hon'ble Ramesh Sinha,J.

Sri P.S. Pundir, Advocate has filed parcha on behalf of the applicant is taken on record. He states that he has taken no objection from the earlier counsel Sri Dinesh Kumar Bhaskar.

Sri Abhay Raj Singh, Advocate has filed parcha on behalf of the complainant which is taken on record.

Heard learned counsel for the parties.

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

Order Date :- 10.10.2014

Ajay

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