Nandu @ Vivek vs State Of U.P.
2017 Latest Caselaw 1711 ALL

Citation : 2017 Latest Caselaw 1711 ALL
Judgement Date : 14 June, 2017

Allahabad High Court

Nandu @ Vivek vs State Of U.P. on 14 June, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18507 of 2016
 

 
Applicant :- Nandu @ Vivek
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Kuldeep Singh Chahar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Counter affidavit filed on behalf of State and rejoinder affidavit filed on behalf of applicant be taken on record.

Learned counsel for the applicant pointed out that in this case statements of five witnesses have been recorded but the statement of victim has not been recorded in trial court so far.

Learned A.G.A. prays for and is granted 10 days time to seek instruction with regard to progress of trial.

List on 7.7.2017.

Copy of this order be given to learned A.G.A. free of cost for compliance.

Order Date :- 14.6.2017

Gss

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