Ramautar vs State Of U.P.
2015 Latest Caselaw 821 ALL

Citation : 2015 Latest Caselaw 821 ALL
Judgement Date : 2 June, 2015

Allahabad High Court

Ramautar vs State Of U.P. on 2 June, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19364 of 2015
 

 
Applicant :- Ramautar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Preetpal Singh Rathore,Mayank Yadav,Vivek Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard learned counsel for the parties.

Learned counsel for the applicant states that he has received information telephonically that the applicant has died today as someone poisoned him.

Learned counsel for the applicant is directed to file supplementary affidavit about the said fact.

List the matter in the week commencing 13th July, 2015.

Order Date :- 2.6.2015

Ashish Pd.

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