Deshraj Singh vs State Of U.P. And Another
2014 Latest Caselaw 5732 ALL

Citation : 2014 Latest Caselaw 5732 ALL
Judgement Date : 3 September, 2014

Allahabad High Court

Deshraj Singh vs State Of U.P. And Another on 3 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL CANCELLATION APPLICATION No. - 13453 of 2014
 

 
Applicant :- Deshraj Singh
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ashish Mohan Srivastava
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Supplementary affidavit has been filed by learned counsel for the applicant is taken on record.

He submits that the address which has been given in the chargesheet of the present case of the opposite party no.2 does not exit.

Learned counsel for the applicant shall incorporate the other address in the bail cancellation application on the relevant place.

Office is directed to issue notice to him on new address.

List after six weeks.

Order Date :- 3.9.2014

Ajay

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