Ranjeet Sahu vs State Of U.P.
2016 Latest Caselaw 3365 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18160 of 2016
 

 
Applicant :- Ranjeet Sahu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Satya Prakash Rai
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Abhai Kumar, J.

Sri Bhishm Pal Singh, Advocate, has filed his Vakalatnama today on behalf of complaint, is taken on record.

It is submitted by learned counsel for the accused ? applicant that he is a member of Advisory Plus Business Pvt. Ltd., he is no concerned with that company and money was deposited by the complainant on the direction of his brother Tapas Kumar Sahu. By-laws rules and regulations of the concerned company has not been filed by the accused applicant.

Counsel for the accused ? applicant is directed to file by-laws rules and regulations of the concerned company, so that his role in the company may be ascertained.

Counsel for the complainant may file counter affidavit by that time.

List on 15th of June, 2016, as fresh.

Order Date :- 02.06.2016.

Vinod.