Ravindra Nath Upadhyaya vs State Of U.P.
2017 Latest Caselaw 4403 ALL

Citation : 2017 Latest Caselaw 4403 ALL
Judgement Date : 14 September, 2017

Allahabad High Court

Ravindra Nath Upadhyaya vs State Of U.P. on 14 September, 2017

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 34858 of 2017
 

 
Applicant :- Ravindra Nath Upadhyaya
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Krishna Kant Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Abhai Kumar,J.

Learned A.G.A. is directed to submit the supplementary report that has been regarding to injury no. 2 received by victim and has been referred to the District Hospital.

List again on 21.9.2017 as fresh before the appropriate Bench.

The matter shall not be treated as tied-up or part-heard to this Bench.

Order Date :- 14.9.2017

Ishan

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