Mohd. Javed vs State Of U.P.
2015 Latest Caselaw 812 ALL

Citation : 2015 Latest Caselaw 812 ALL
Judgement Date : 1 June, 2015

Allahabad High Court

Mohd. Javed vs State Of U.P. on 1 June, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19248 of 2015
 

 
Applicant :- Mohd. Javed
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ali Hasan,Ishtiyaq Ali
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Ali Hasan, learned counsel for the applicant and Sri R.K.Maurya, learned A.G.A. for the State.

The applicant is stated to be a licence holder of the explosive substance.

Connect with Criminal Misc. Bail Application No. 19245 of 2015.

List accordingly.

Order Date :- 1.6.2015

Ashish Pd.

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