Rajveer vs State Of U.P.
2016 Latest Caselaw 2798 ALL

Citation : 2016 Latest Caselaw 2798 ALL
Judgement Date : 18 May, 2016

Allahabad High Court

Rajveer vs State Of U.P. on 18 May, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 40327 of 2015
 

 
Applicant :- Rajveer
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Madan Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Abhai Kumar, J.

Heard learned counsel for the applicant, learned A.G.A for the State and perused the record.

From perusal of the case, it is clear that the dying declaration, which was recorded by the Naib Tehsildar, is not a part of the application of accused - applicant, so the learned counsel for the applicant is directed to file the same within a week.

List on 06th July, 2016. The dying declaration may be filed before that date fixed.

Order Date :- 18.05.2016.

Vinod.

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