Dipendra Singh vs State Of U.P.
2014 Latest Caselaw 5451 ALL

Citation : 2014 Latest Caselaw 5451 ALL
Judgement Date : 1 September, 2014

Allahabad High Court

Dipendra Singh vs State Of U.P. on 1 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 28154 of 2014
 

 
Applicant :- Dipendra Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sengar Vineet Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Sengar Vineet Singh, learned counsel for the applicant and Sri Nitin Srivastava, learned AGA for the State.

It has been pointed out that the applicant has not annexed the bail order of the three criminal cases on the basis of which present Gangster Act has been imposed on him.

Learned counsel for the applicant shall file supplementary affidavit within three weeks annexing the aforesaid bail orders.

List after three weeks.

Order Date :- 1.9.2014

Ajay

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