Indal vs State Of U.P.
2014 Latest Caselaw 6575 ALL

Citation : 2014 Latest Caselaw 6575 ALL
Judgement Date : 17 September, 2014

Allahabad High Court

Indal vs State Of U.P. on 17 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. IInd BAIL APPLICATION No. - 17058 of 2014
 

 
Applicant :- Indal
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Santosh Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

This is second bail application.

Heard Sri Santosh Shukla, learned counsel for the applicant and Sri L.D. Rajbhar, learned AGA for the State.

Learned counsel for the applicant is unable to inform the Court about the status of trial before the trial court. He prays for and is allowed three weeks' time to file supplementary affidavit annexing the order sheet of the trial court to show the status of the trial.

List after three weeks before the appropriate Bench

Order Date :- 17.9.2014

Ajay

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