Raj Kumar Chaudhary @ Pandit vs State Of U.P.
2018 Latest Caselaw 1444 ALL

Citation : 2018 Latest Caselaw 1444 ALL
Judgement Date : 6 July, 2018

Allahabad High Court

Raj Kumar Chaudhary @ Pandit vs State Of U.P. on 6 July, 2018

Bench: Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

? and Court No. - 15
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 27416 of 2017
 

 
Applicant :- Raj Kumar Chaudhary @ Pandit
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Awadh Bihari Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri Awadh Bihar Pandey, learned counsel for the applicant and Sri Ratan Singh, learned A.G.A.

Learned A.G.A. is directed to file a detailed counter affidavit detailing therein the names of the officials of the alleged company namely Janny Commercial Pvt. Ltd., who are alleged to have misappropriated huge amount of money of different persons. It is directed to clarify as in whose name the A/c No.6023902914 in bank of Maharashtra exists i.e. who opea\rates that accounts, as it is denied by the accused applicant that he has anything to do with the said account; whether any amount in the transaction was credited in the personal account of the accused-applicant.

Let a copy of this order be served to learned A.G.A. for strict compliance in time.

List this case on 13.7.2018.

Order Date :- 6.7.2018