Abu Saima vs State Of U.P.
2014 Latest Caselaw 6227 ALL

Citation : 2014 Latest Caselaw 6227 ALL
Judgement Date : 9 September, 2014

Allahabad High Court

Abu Saima 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. - 29180 of 2014
 

 
Applicant :- Abu Saima
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- V.Srivastava,Pulak Ganguly,Rajesh Dutta Pandey
 
Counsel for Opposite Party :- Govt. Advocate,Vikash Srivastava
 

 
Hon'ble Ramesh Sinha,J.

Sri Pulak Ganguli has filed power on behalf of the applicant which is taken on record. Sri Vikas Srivastava, learned counsel for the complainant has filed power on his behalf is also taken on record.

Counsel for the applicant has stated that the applicant is in Jail since 5.8.2014 but he has not mentioned the same in the bail application.

He has filed supplementary affidavit.

List after two weeks by which date he shall file a supplementary affidavit stating about the period of the detention of the applicant in jail.

Order Date :- 9.9.2014

SKS

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