Pawan Kumar & Anr. vs State Of U.P.
2016 Latest Caselaw 3370 ALL

Citation : 2016 Latest Caselaw 3370 ALL
Judgement Date : 2 June, 2016

Allahabad High Court

Pawan Kumar & Anr. vs State Of U.P. on 2 June, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18161 of 2016
 

 
Applicant :- Pawan Kumar & Anr.
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ratan Singh
 
Counsel for Opposite Party :- G.A.,Ajay Kumar,Ajay Vikram Yadav,Arun Kumar,Rakesh Kumar
 
Hon'ble Abhai Kumar, J.

Sri Ajay Kumar, and Sri Rakesh Kumar, Advocate, on behalf of respondent/complainant have filed their Vakalatnamas today, which are taken on record.

In para 12 of the bail application it is mentioned that accused-applicants have no criminal history, whereas counsels for the complainant have submitted that accused - Pawan Kumar is having criminal history and papers regarding that have been filed. Therefore, complainant counsel may file counter affidavit and applicant to explain as to why wrong facts are mentioned in the bail application.

List on 12th July, 2016.

Order Date :- 02.06.2016.

Vinod.