Shubham Alias Tota vs State Of U.P.
2014 Latest Caselaw 7592 ALL

Citation : 2014 Latest Caselaw 7592 ALL
Judgement Date : 15 October, 2014

Allahabad High Court

Shubham Alias Tota vs State Of U.P. on 15 October, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 33604 of 2014
 

 
Applicant :- Shubham Alias Tota
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ashish Kumar Srivastav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Learned AGA has pointed out that the applicant has criminal history under Section 302 and 364 IPC for which there is no explanation in the bail application.

Learned counsel for the applicant is directed to file supplementary affidavit explaining the aforesaid criminal history of the applicant.

List on 10th November, 2014.

Order Date :- 15.10.2014

Ajay

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