Danish vs State Of U.P.
2017 Latest Caselaw 4030 ALL

Citation : 2017 Latest Caselaw 4030 ALL
Judgement Date : 6 September, 2017

Allahabad High Court

Danish vs State Of U.P. on 6 September, 2017

Bench: Harsh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 43510 of 2016
 

 
Applicant :- Danish
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Shrikant Singh Yadav,Sanjay Kumar Yadav,Shivajee Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Harsh Kumar,J.

Copy of the injury report filed by the applicant in the supplementary affidavit as S.A.-1 is illegible and the type copy of the same is also illegible due to several gaps therein.

The A.G.A. has not filed the complete medical reports as well as bed head ticket of the injured despite repeated orders.

The A.G.A. may file personal affidavit of the I.O. within three days come with complete medical reports and bed head ticket of the injured, failing which the I.O. shall remain personally present before the Court on the next date of listing i.e. on 13.9.2017.

Copy of the order be provided to the A.G.A. as per rules.

Order Date :- 6.9.2017

Ishan