Ajay vs State Of U.P.
2016 Latest Caselaw 2220 ALL

Citation : 2016 Latest Caselaw 2220 ALL
Judgement Date : 4 May, 2016

Allahabad High Court

Ajay vs State Of U.P. on 4 May, 2016

Bench: Mohd. Tahir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 13579 of 2016
 

 
Applicant :- Ajay
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mahendra Pal Singh Chauha
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Mohd. Tahir,J.

Learned counsel for the complainant has submitted that the accused-applicant has not filed any injury report of the injured persons, so he may be given some time to file counter-affidavit.

His request is accepted.

This matter is released.

This matter be listed before appropriate Bench after two weeks.

The name of Sri Mithilesh Kumar Mishra, Advocate, be shown as counsel for the complainant in the next cause list.

Order Date :- 4.5.2016

praveen.

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