Jumman Ansari vs State Of Up
2017 Latest Caselaw 7846 ALL

Citation : 2017 Latest Caselaw 7846 ALL
Judgement Date : 11 December, 2017

Allahabad High Court

Jumman Ansari vs State Of Up on 11 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 6248 of 2017
 

 
Applicant :- Jumman Ansari
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Rahul Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajnish Kumar,J.

Sri Vivek Tewari, holding brief of Sri Rahul Srivastava, learned counsel for applicant prays for a week's time for filing supplementary affidavit bringing on record certain documents in support of his bail application.

On 23.11.2017 the case got adjourned by the learned counsel for applicant. While adjourning the case, it is provided that if argument is not conducted by the learned counsel for applicant then this application shall be decided in accordance with law.

However, in the interest of justice, as a last opportunity, one week and no more time is granted for filing supplementary affidavit and argue the case.

List immediately thereafter.

Order Date :- 11.12.2017

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