Ajay @ Babloo @ Nankau vs State Of U.P.
2016 Latest Caselaw 3418 ALL

Citation : 2016 Latest Caselaw 3418 ALL
Judgement Date : 7 June, 2016

Allahabad High Court

Ajay @ Babloo @ Nankau vs State Of U.P. on 7 June, 2016

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14959 of 2016
 

 
Applicant :- Ajay @ Babloo @ Nankau
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Baikunth Nath Singh,Manish Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pankaj Mithal,J.

Learned counsel for the applicant accepts that the certified copy of the first information report filed with this bail application is of some other matter.

Office is directed to return the said certified copy to the counsel provided he files a supplementary affidavit bringing on record the correct fresh certified copy of the FIR. On the said certified copy filed, a fresh report may be submitted by the office.

Put up day after tomorrow ie. 9.6.2016.

Order Date :- 7.6.2016

SKS

Download the LatestLaws.com Mobile App