Rinku Mishra ( Third Bail ) vs State Of U.P.
2015 Latest Caselaw 5112 ALL

Citation : 2015 Latest Caselaw 5112 ALL
Judgement Date : 4 December, 2015

Allahabad High Court

Rinku Mishra ( Third Bail ) vs State Of U.P. on 4 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 8133 of 2015
 

 
Applicant :- Rinku Mishra ( Third Bail )
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rajesh Kumar,Prabhu Sharan
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Learned A.G.A has pointed out that the statement of three witnesses have been recorded before the trial court.

Learned counsel for the applicant prays for and is granted ten days time to file supplementary affidavit annexing the certified copy of the statement of the above witnesses.

List thereafter.

Order Date :- 4.12.2015

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