Pawan Kumar Singh vs State Of U.P.
2019 Latest Caselaw 3468 ALL

Citation : 2019 Latest Caselaw 3468 ALL
Judgement Date : 24 April, 2019

Allahabad High Court

Pawan Kumar Singh vs State Of U.P. on 24 April, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 16954 of 2019
 

 
Applicant :- Pawan Kumar Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Abhay Raj Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Sri N.K. Singh, learned counsel filed Vakalatnama on behalf of the complainant, is taken on record. He pointed out that there is criminal history of the applicant of one case.

Learned counsel for the applicant prays for and is granted one week's time to file supplementary affidavit with regard to criminal history of the applicant.

Put up on 2.5.2019 as fresh.

Order Date :- 24.4.2019

Masarrat

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