Mohd. Akram vs State Of U.P.
2017 Latest Caselaw 1681 ALL

Citation : 2017 Latest Caselaw 1681 ALL
Judgement Date : 13 June, 2017

Allahabad High Court

Mohd. Akram vs State Of U.P. on 13 June, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 32482 of 2015
 

 
Applicant :- Mohd. Akram
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Bhawna Verma,S. R. Verma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicant prays for and is granted ten days time to file certified copies of statements of witnesses examined before trial court.

List on 11.7.2017.

Order Date :- 13.6.2017

Gss

Download the LatestLaws.com Mobile App