Ajeet Singh vs State Of U.P.
2016 Latest Caselaw 2662 ALL

Citation : 2016 Latest Caselaw 2662 ALL
Judgement Date : 16 May, 2016

Allahabad High Court

Ajeet Singh vs State Of U.P. on 16 May, 2016

Bench: Pramod Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 10696 of 2016
 

 
Applicant :- Ajeet Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Balendra Kumar Singh,O.P. Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pramod Kumar Srivastava,J.

Heard learned counsel for the applicant, learned counsel for the informant, learned AGA and perused the records.

Learned counsel for the informant had filed supplementary affidavit informing that statement of victim has been recorded during trial but statement of informant is yet to be recorded. Counsel for the appellant seeks time for the same, which is granted.

List this case on 2nd week of July, 2016 showing the name of Sri Siddharth Singh as counsel for the appellant and Sri R.B. Sahai as counsel for the informant.

Order Date :- 16.5.2016

Sanjeev

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