Gurudeep Singh vs State Of U.P.
2014 Latest Caselaw 6042 ALL

Citation : 2014 Latest Caselaw 6042 ALL
Judgement Date : 6 September, 2014

Allahabad High Court

Gurudeep Singh vs State Of U.P. on 6 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 24732 of 2014
 

 
Applicant :- Gurudeep Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sudarshan Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Sri Nikhil Chaturvedi, learned AGA states that a fax message has been sent to Senior Superintendent of Police, Bareilly for seeking a vicera report of the deceased in compliance of the order dated 06.08.2014 but the same has not been produced along with counter affidavit till date.

Learned AGA is further directed to file counter affidavit annexing the Vicera report of the deceased by next date fixed, failing which S.S.P, Bareilly and C.M.O. Bareilly shall appear in person along with Vicera report.

List on 9th October, 2014.

Copy of this order be given to Sri Nikhil Chaturvedi, learned AGA for compliance of this order.

Order Date :- 6.9.2014

Ajay