Saturday, 02, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Imran Alias Naeem vs State Of U.P.
2019 Latest Caselaw 728 ALL

Citation : 2019 Latest Caselaw 728 ALL
Judgement Date : 7 March, 2019

Allahabad High Court
Imran Alias Naeem vs State Of U.P. on 7 March, 2019
Bench: Bachchoo Lal



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 8492 of 2019
 

 
Applicant :- Imran Alias Naeem
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Vikas Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Supplementary affidavit filed on behalf of the applicant be taken on record.

On the request of learned counsel for the applicant put up on 15.3.2019 as a fresh case.

In the meantime learned counsel for the applicant may file supplementary affidavit annexing the copy of statement of the victim recorded before the trial court.

Order Date :- 7.3.2019

A.

 

 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter