Mohd. Ismail vs State Of U.P.
2016 Latest Caselaw 3439 ALL

Citation : 2016 Latest Caselaw 3439 ALL
Judgement Date : 8 June, 2016

Allahabad High Court

Mohd. Ismail vs State Of U.P. on 8 June, 2016

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19094 of 2016
 

 
Applicant :- Mohd. Ismail
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Pradhumn Kumar Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pankaj Mithal,J.

As prayed, list on 13th July 2016.

In the meantime learned counsel for the applicant may file a supplementary affidavit bringing on record the entire material with regard to purchase of the alleged Scooty which he says belongs to him. He should file the certificate of the seller that the Scooty with the chesis number that was sold to the applicant and registration number given to it.

Order Date :- 8.6.2016

SKS

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