Aqueel Mohammad vs State Of U.P.
2017 Latest Caselaw 1732 ALL

Citation : 2017 Latest Caselaw 1732 ALL
Judgement Date : 16 June, 2017

Allahabad High Court

Aqueel Mohammad vs State Of U.P. on 16 June, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 17872 of 2016
 

 
Applicant :- Aqueel Mohammad
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ajay Kumar Srivastava,Anil Kumar,Ashutosh Yadav,Shyam Lal
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

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

Learned counsel for the applicant prays for and is granted ten days time to file certified copy of complete statement of victim- p.w.-2 examined before trial court.

List on 14.7.2017.

Order Date :- 16.6.2017

Gss

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