Prashant Rana vs State Of U.P.
2019 Latest Caselaw 502 ALL

Citation : 2019 Latest Caselaw 502 ALL
Judgement Date : 5 March, 2019

Allahabad High Court

Prashant Rana vs State Of U.P. on 5 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 5085 of 2019
 

 
Applicant :- Prashant Rana
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Vivek Singh
 
Counsel for Opposite Party :- G.A.,Vikrant Rana
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the complainant has pointed out that in this case the investigating officer has sought information on four points which are mentioned in the letter dated 30.9.2018 from the Additional Director State Medico Legal sell Lucknow. The report of the expert has not been received.

A perusal of the report of the expert is necessary.

Put up on 28.3.2019 as unlisted.

In the meantime learned counsel for the complainant as well as learned A.G.A may file counter affidavit annexing the aforesaid report.

The copy of this order may be given to the learned A.G.A to comply it.

Order Date :- 5.3.2019

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