Peetam vs State Of U.P.
2019 Latest Caselaw 3870 ALL

Citation : 2019 Latest Caselaw 3870 ALL
Judgement Date : 30 April, 2019

Allahabad High Court

Peetam vs State Of U.P. on 30 April, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18390 of 2019
 

 
Applicant :- Peetam
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Vivek Kumar Singh,Mayank Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Sri S. Shahnawaz Shah, learned counsel filed Vakalatnama on behalf of complainant, is taken on record.

Learned counsel for the complainant pointed out that there is criminal history of the applicant of one case in which he has been convicted by the trial court and sentenced to life imprisonment.

Learned counsel for the applicant prays for and is granted 10 days' time to file supplementary affidavit with regard to criminal history of the applicant.

Put up on 13.5.2019 as fresh showing the name of Sri S. Shahnawaz Shah as counsel for the complainant.

Order Date :- 30.4.2019

Masarrat

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