Pappu Alias Mordhwaj vs State Of U.P.
2017 Latest Caselaw 5319 ALL

Citation : 2017 Latest Caselaw 5319 ALL
Judgement Date : 10 October, 2017

Allahabad High Court

Pappu Alias Mordhwaj vs State Of U.P. on 10 October, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 1489 of 2017
 

 
Applicant :- Pappu Alias Mordhwaj
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Vinay Kumar Pathak,Praveen Kumar Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

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 the statements of victim and other remaining witnesses recorded before the trial court by way of a supplementary affidavit.

List thereafter.

Order Date :- 10.10.2017

Gss

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