Rajiv Kumar Maurya vs State Of U.P.
2018 Latest Caselaw 193 ALL

Citation : 2018 Latest Caselaw 193 ALL
Judgement Date : 24 April, 2018

Allahabad High Court

Rajiv Kumar Maurya vs State Of U.P. on 24 April, 2018

Bench: Aniruddha Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 35583 of 2017
 

 
Applicant :- Rajiv Kumar Maurya
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Narendra Kumar,Shiv Kumar Maurya
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Aniruddha Singh,J.

Learned Additional Government Advocate states that the applicant is also involved in two other cases, first crime case no. 104 of 2011 under Sections 364-A, 419, 467 and 471 of the Indian Penal Code, Police Station Maharajganj, District Jaunpur and the second being under the Gangester Act.

List this matter in the week commencing 21st May, 2018 in order to enable the applicant to file a supplementary affidavit explaining the aforesaid cases.

(Aniruddha Singh, J.)

Order Date :- 24.4.2018

Sushil/-

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