Jag Mohan vs State Of U.P.
2017 Latest Caselaw 4154 ALL

Citation : 2017 Latest Caselaw 4154 ALL
Judgement Date : 8 September, 2017

Allahabad High Court

Jag Mohan vs State Of U.P. on 8 September, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14320 of 2017
 

 
Applicant :- Jag Mohan
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Vijay Praksah
 
Counsel for Opposite Party :- G.A.,Kamlesh Kumar Dwivedi
 

 
Hon'ble Bachchoo Lal,J.

Supplementary affidavit filed on behalf of applicant be taken on record.

Case called out. None is present for the complainant even in revised list.

Learned A.G.A. and learned counsel for the applicant are present.

Office report dated 8.9.2017 shows that the record of first bail application no. 23328 of 2016 decided on 15.7.2016 is under search in record room. Office is directed to trace out the same and place it on record.

List on 22.9.2017.

Order Date :- 8.9.2017

Gss

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