Banti vs State Of U.P.
2014 Latest Caselaw 7033 ALL

Citation : 2014 Latest Caselaw 7033 ALL
Judgement Date : 25 September, 2014

Allahabad High Court

Banti vs State Of U.P. on 25 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 30556 of 2014
 

 
Applicant :- Banti
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rajesh K.S. Chaudhary
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Supplementary affidavit filed by learned counsel for the applicant is taken on record.

Heard Sri Rajesh K.S. Chaudhary learned counsel for the applicant and Sri S.D. Yadav, learned AGA for the State.

The statement made in para 2 of the supplementary affidavit regarding non-availability of the free copy of the bail rejection order appears to be vague one.

Learned counsel for the applicant shall file second supplementary affidavit annexing the free copy of the bail rejection order.

List in the next cause list.

Order Date :- 25.9.2014

Ajay

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