Deepak vs State Of U.P.
2016 Latest Caselaw 3986 ALL

Citation : 2016 Latest Caselaw 3986 ALL
Judgement Date : 8 July, 2016

Allahabad High Court

Deepak vs State Of U.P. on 8 July, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22001 of 2016
 

 
Applicant :- Deepak
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Dhirendra Kumar Srivastav,Rajiv Sisodia
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Abhai Kumar, J.

Learned counsel for the applicant as well as learned A.G.A for the State are present.

This bail application has been moved, in the case where recovery of the motorbike of this case was done by Pintu and he revealed the name of accused Pintu in the incident, but the recovery memo, which was done after the recovery of the motorbike from Pintu has not been filed, so learned counsel for the applicant is directed to file the same.

List as fresh in supplementary list on 28.07.2016.

Order Date :- 08.07.2016.

Vinod.

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