Kapoor Kumar vs State Of U.P.
2015 Latest Caselaw 364 ALL

Citation : 2015 Latest Caselaw 364 ALL
Judgement Date : 5 May, 2015

Allahabad High Court

Kapoor Kumar vs State Of U.P. on 5 May, 2015

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 2116 of 2014
 

 
Applicant :- Kapoor Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Satya Srivastava,Manish Tiwary,Satish Trivedi,Vijay Prakash Pandey
 
Counsel for Opposite Party :- Govt. Advocate,Mrs. Archana Singh
 

 
Hon'ble Naheed Ara Moonis,J.

Learned counsel for the applicant is directed to apprise the Court as to whether the charge has been framed in the added section in pursuance of the order dated 29.10.2014 passed by the learned Additional Chief Judicial Magistrate, Court No.10, Varanasi.

List this case in the week commencing 18.5.2015 before appropriate Bench.

Order Date :- 5.5.2015

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