Lalman vs State Of U.P.
2016 Latest Caselaw 7669 ALL

Citation : 2016 Latest Caselaw 7669 ALL
Judgement Date : 19 December, 2016

Allahabad High Court

Lalman vs State Of U.P. on 19 December, 2016

Bench: Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 44290 of 2016
 

 
Applicant :- Lalman
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Dileep Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Manoj Misra,J.

Learned A.G.A. has pointed out that from the bail rejecting order, it appears that there was a girl (grand daughter of the applicant), who was witness of the incident, and the investigation is still continuing.

In view of the above, let this matter be listed on 24.01.2017, by which date, the learned A.G.A. shall file counter-affidavit annexing therewith a copy of the charge-sheet as also statement of the witnesses examined in support thereof.

Let a copy of this order be supplied to the learned A.G.A for compliance.

Order Date :- 19.12.2016

Vinod.

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