Chhotey Lal Yadav vs State Of U.P.
2019 Latest Caselaw 4224 ALL

Citation : 2019 Latest Caselaw 4224 ALL
Judgement Date : 7 May, 2019

Allahabad High Court

Chhotey Lal Yadav vs State Of U.P. on 7 May, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19245 of 2019
 

 
Applicant :- Chhotey Lal Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Shiv Poojan,Raj Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Learned A.G.A. pointed out that instruction has not been received in the matter.

On the request of learned A.G.A. put up on 17.5.2019 as fresh. In the meantime, learned counsel for the applicant may file supplementary affidavit annexing certain documents, if any.

Order Date :- 7.5.2019

Masarrat

Download the LatestLaws.com Mobile App