Musarraf vs State Of U.P.
2019 Latest Caselaw 4120 ALL

Citation : 2019 Latest Caselaw 4120 ALL
Judgement Date : 3 May, 2019

Allahabad High Court

Musarraf vs State Of U.P. on 3 May, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18751 of 2019
 

 
Applicant :- Musarraf
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mohammad Faisal Khan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Sri Sandeep Kumar Singh, learned counsel filed Vakalatnama on behalf of complainant and supplementary affidavit filed on behalf of applicant, are taken on record.

Learned counsel for the complainant pointed out that applicant has criminal history of 16 cases and knife used in the commission of murder of the deceased has also been recovered on the pointing out of the applicant.

Learned counsel for the complainant as well as learned A.G.A. pray for and are granted four weeks' time to file counter affidavit. Rejoinder affidavit, if any, be filed within one week thereafter.

List thereafter.

Order Date :- 3.5.2019

Masarrat

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