Madhaw Nishad vs State Of U.P.
2016 Latest Caselaw 2869 ALL

Citation : 2016 Latest Caselaw 2869 ALL
Judgement Date : 20 May, 2016

Allahabad High Court

Madhaw Nishad vs State Of U.P. on 20 May, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 46202 of 2015
 

 
Applicant :- Madhaw Nishad
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Akhilesh Chandra Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Abhai Kumar, J.

Supplementary affidavit filed today on behalf of applicant, is taken on record.

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

During the arguments, it has been stated by learned counsel for the applicant that the deceased was a hardened criminal and but this fact has not been corroborated by any documentary evidence. Learned A.G.A has also stated that no such fact is in the knowledge of the prosecution.

Learned counsel, if so choose, may file details of criminal history of the deceased by the next date of listing.

List in the next cause list.

Order Date :- 20.5.2016

Vinod.