Vinod @ Dara (Second Bail) vs The State Of U.P.
2015 Latest Caselaw 3213 ALL

Citation : 2015 Latest Caselaw 3213 ALL
Judgement Date : 14 October, 2015

Allahabad High Court

Vinod @ Dara (Second Bail) vs The State Of U.P. on 14 October, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 6217 of 2015
 

 
Applicant :- Vinod @ Dara (Second Bail)
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Sultan Hasan Ibrahim,Syed Ajaz Haider Rizvi
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

The compliance report dated 8.9.2015 has been submitted by learned Additional Sessions Judge/ Special Judge, E.C. Act, Faizabad shows that the statements of the four witnesses have been recorded. The copy of the statement of P.W. 1 has been filed on behalf of the applicant.

Learned counsel for the applicant prays for and is granted one week time to file the certified copy of the statements of the remaining witnesses by way of supplementary affidavit.

List on 2.11.2015.

Order Date :- 14.10.2015

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