Ramu Kisan (Second Bail) vs The State Of U.P.
2015 Latest Caselaw 509 ALL

Citation : 2015 Latest Caselaw 509 ALL
Judgement Date : 14 May, 2015

Allahabad High Court

Ramu Kisan (Second Bail) vs The State Of U.P. on 14 May, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- BAIL No. - 7187 of 2013
 

 
Applicant :- Ramu Kisan (Second Bail)
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Kapil Gupta,Vaibhav Gupta
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Vaibhav Gupta, learned counsel for the applicant and Ms. Meera Tripathi, learned A.G.A. for the State.

The first bail application of the applicant was rejected by Hon'ble Anurag Kumar, J. (as he then was) vide order dated 22.7.2013, hence this second bail application on behalf of the applicant.

Learned counsel for the applicant has not been able to inform the Court about the status of the trial.

He is directed to file a supplementary affidavit annexing the order-sheet of the trial court within one week from today in order to show the status of the trial.

List in the next cause list.

Order Date :- 14.5.2015

shiraz