Neeti Mishra vs State Of U.P.
2014 Latest Caselaw 7489 ALL

Citation : 2014 Latest Caselaw 7489 ALL
Judgement Date : 13 October, 2014

Allahabad High Court

Neeti Mishra vs State Of U.P. on 13 October, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 33243 of 2014
 

 
Applicant :- Neeti Mishra
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sandeep Saxena,A.K. Gupta
 
Counsel for Opposite Party :- Govt. Advocate,Anil Kumar Shukla,In Person
 

 
Hon'ble Ramesh Sinha,J.

Sri Anil Kumar Shukla, Advocate, who is informant of the present case and appeared in person before this Court. He submits that he has not received the supplementary affidavit which was filed by learned counsel for the applicant wherein the statement has been recorded.

Heard Sri V.P. Srivastava, learned Senior Counsel assisted by Sri Sandeep Saxena, learned counsel for the applicant and learned AGA for the State.

Learned counsel for the applicant is directed to serve the copy of the supplementary affidavit to the learned counsel for the informant.

Learned counsel for the informant prays for and is granted a weeks' time to file counter affidavit in this matter.

List in the week commencing 27th October, 2014.

Order Date :- 13.10.2014

Ajay