Deepu Singh vs State Of U.P.
2014 Latest Caselaw 6476 ALL

Citation : 2014 Latest Caselaw 6476 ALL
Judgement Date : 15 September, 2014

Allahabad High Court

Deepu Singh vs State Of U.P. on 15 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21580 of 2014
 

 
Applicant :- Deepu Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sanjeev Khare,Rajesh Kumar Tiwari
 
Counsel for Opposite Party :- Govt. Advocate,Pankaj Tripathi
 

 
Hon'ble Ramesh Sinha,J.

Sri Pankaj Tripathi, learned counsel for the complainant has pointed out that next date which has been fixed by the trial for recording the statement of injured is 29.09.2014. On earlier date the statement of the injured could not be recorded due to unavoidable circumstances and if the applicant is granted bail, there is possibility of tempering with the evidence before the trial court, therefore, it may be listed after the said date.

List in the week commencing 7th October, 2014.

Order Date :- 15.9.2014

Ajay

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