Surendra vs State Of U.P.
2014 Latest Caselaw 6861 ALL

Citation : 2014 Latest Caselaw 6861 ALL
Judgement Date : 23 September, 2014

Allahabad High Court

Surendra vs State Of U.P. on 23 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 31330 of 2014
 

 
Applicant :- Surendra
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Harindra Prasad,Ram Narain
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Harindra Prasad,Ram Narain, learned counsel for the applicant and Sri S.D. Yadav, 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 some time to file supplementary affidavit annexing the order sheet of the trial court to show the status of the trial.

List in the week commencing 13th October, 2014.

Order Date :- 23.9.2014

Ajay

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