Sompal @ Sonu @ Bittu vs State Of U.P.
2016 Latest Caselaw 3386 ALL

Citation : 2016 Latest Caselaw 3386 ALL
Judgement Date : 3 June, 2016

Allahabad High Court

Sompal @ Sonu @ Bittu vs State Of U.P. on 3 June, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18174 of 2016
 

 
Applicant :- Sompal @ Sonu @ Bittu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rama Shankar Mishra
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Abhai Kumar, J.

During the argument, it is revealed that fourteen cases of criminal history has been stated by the Sessions Court, which rejected bail application of the accused-applicant. Criminal history of nine cases have been stated by the learned A.G.A. whereas accused-applicant has given criminal history of five cases only in para 8 of the bail application.

Learned A.G.A for the State may file counter affidavit within three weeks alongwith fresh report regarding criminal history, copy of F.I.R of all cases and fresh status report on the next date.

List on 27th June, 2016, as fresh.

Order Date :- 03.06.2016.

Vinod.

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