Chhangaa Kachhi vs State Of U.P.
2014 Latest Caselaw 7882 ALL

Citation : 2014 Latest Caselaw 7882 ALL
Judgement Date : 30 October, 2014

Allahabad High Court

Chhangaa Kachhi vs State Of U.P. on 30 October, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 34222 of 2014
 

 
Applicant :- Chhangaa Kachhi
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Manoj Kumar
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned counsel for accused applicant as well as learned A.G.A.

Learned A.G.A. submitted that report has been received from Chhetra Adhikari Patiyali, District Kasganj regarding previous criminal history of accused applicant which shows that five cases are already pending against accused applicant. Out of which Crime No.117 of 1987, under section 395 I.P.C. and Crime No.5 of 2007, under sections 376, 506 I.P.C. and 3(2)5 S.C./S.T. Act accused applicant is given opportunity to file affidavit clarifying criminal history reported by prosecution.

Affidavit may be filed within two weeks.

List on 17.11.2014.

Order Date :- 30.10.2014