Mukesh Tomar vs State Of U.P. Thru Principal Secy, ...
2016 Latest Caselaw 4419 ALL

Citation : 2016 Latest Caselaw 4419 ALL
Judgement Date : 21 July, 2016

Allahabad High Court

Mukesh Tomar vs State Of U.P. Thru Principal Secy, ... on 21 July, 2016

Bench: Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21802 of 2016
 
Applicant :- Mukesh Tomar
 
Opposite Party :- State Of U.P. Thru Principal Secy, Home, Lucknow & Another
 
Counsel for Applicant :- Vijay Gautam,Vinod Kumar Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pratyush Kumar,J.

Learned A.G.A states that in the present case the investigation has been concluded and charge sheet has been forwarded to the higher authority. He further submits that during the investigation further new evidence has been given showing the applicant to be not a member of the Scheduled Caste.

In view of the above, let counter affidavit be filed within four weeks.

List on 17.8.2016, before appropriate Bench.

Order Date :- 21.7.2016

G.S

Download the LatestLaws.com Mobile App