Guddu @ Sarvesh vs State Of U.P.
2018 Latest Caselaw 3368 ALL

Citation : 2018 Latest Caselaw 3368 ALL
Judgement Date : 26 October, 2018

Allahabad High Court

Guddu @ Sarvesh vs State Of U.P. on 26 October, 2018

Bench: Rajul Bhargava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 40598 of 2018
 

 
Applicant :- Guddu @ Sarvesh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Purushottam Dixit
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajul Bhargava,J.

Learned A.G.A. prays for and is allowed two weeks' time to file counter affidavit clearly stating therein as to whether during investigation any witness has come forward claiming himself to be an eye-witness and if so the statement recorded by the Investigating Officer.

Learned counsel for the applicant prays for and is allowed two weeks' time to file supplementary affidavit, specifically, stating therein as to whether statement of any eye-witness has been recorded during investigation or not. He shall also file certified copy of the charge-sheet.

Put up this matter as fresh on 14.11.2018.

Order Date :- 26.10.2018

Vikas