Gaurav Yadav vs State Of U.P.
2014 Latest Caselaw 6222 ALL

Citation : 2014 Latest Caselaw 6222 ALL
Judgement Date : 9 September, 2014

Allahabad High Court

Gaurav Yadav vs State Of U.P. on 9 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 26223 of 2014
 

 
Applicant :- Gaurav Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- G.R.S.Pal
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Sri G.R.S.Pal, learned counsel for the applicant states that he is unable to inform about the status of the trial. He cannot file the order-sheet of the trial court in compliance of the Court's order dated 19.08.2014 as Pairokar of the applicant is old lady and she has not a proper pairokar to get the order-sheet of the trial court to show the status of the trial.

Office is directed to call for the report from the concerned trial court regarding status of trial.

List in the week commencing 7th October, 2014.

Order Date :- 9.9.2014

Ajay

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