Kavita vs State Of U.P.
2016 Latest Caselaw 3387 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18259 of 2016
 

 
Applicant :- Kavita
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rama Shankar Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Abhai Kumar, J.

It is submitted by learned counsel for the accused that co accused ? Ashraf Ali has already been granted bail by another Bench of this court vide  dated 18.05.2016 passed in criminal misc. bail application no. 16341 of 2016.

From going though the order it is clear that Ashraf Ali was granted bail on the ground that he was only an employee of Fine Eminent Call Center and working on the post of Assistant Manager whereas this is an admitted fact that accused-applicant is Director of the above referred company. So, a detailed counter affidavit is required from the side of State regarding complicity of the applicant in the case.

Let counter affidavit be filed within three weeks.

List on 27th June, 2016, as fresh.

Copy be provided to the learned A.G.A for the State for compliance.

Order Date :- 03.06.2016.

Vinod.