Smt.Suman vs State Of U.P.
2014 Latest Caselaw 7629 ALL

Citation : 2014 Latest Caselaw 7629 ALL
Judgement Date : 16 October, 2014

Allahabad High Court

Smt.Suman vs State Of U.P. on 16 October, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 33850 of 2014
 

 
Applicant :- Smt.Suman
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ashok Kumar Mishra,J.B.Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard learned cousnel for the aprties.

The S.S.P., Barielly shall file personal affidavit along with detail counter affidavit on what circumstances the applicant has been made an accused in the present case, whereas other family members including husband of the applicant have been exonerated.

List on 10th November 2014.

Order Date :- 16.10.2014

Ajay

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