Gaurav vs State Of U.P.
2014 Latest Caselaw 6746 ALL

Citation : 2014 Latest Caselaw 6746 ALL
Judgement Date : 19 September, 2014

Allahabad High Court

Gaurav vs State Of U.P. on 19 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 11396 of 2014
 

 
Applicant :- Gaurav
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Akhilesh Kumar Singh,Adarsh Kumar,B.N.Rai
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri B.N.Rai, learned counsel for the applicant and learned AGA for the State.

Learned counsel for the applicant argued that there is no evidence against the applicant excepting a confessional statement of co-accused Rajesh Sharma, who is stated to have committed cheating and forgery to the tune of Rs. 74,71,211/-. He submits that in the counter affidavit filed by the State shows that except the said evidence against the applicant no other evidence has been disclosed.

The counter affidavit which has been filed by Sri Madan Pal Singh, Sub Inspector, P.S.-Sector 58 Noida appears to be a vague one.

The S.S.P, Gautam Budh Nagar is directed to file his personal affidavit showing what is the other evidence against the applicant, who was Relationship Manager in American Express Bank by next date fixed.

List in the weeks commencing 13th October, 2014.

Copy of the order be given to learned AGA for its compliance.

Order Date :- 19.9.2014

Ajay