Sudhir Sharma vs State Of U.P.
2019 Latest Caselaw 4456 ALL

Citation : 2019 Latest Caselaw 4456 ALL
Judgement Date : 13 May, 2019

Allahabad High Court

Sudhir Sharma vs State Of U.P. on 13 May, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 8682 of 2018
 

 
Applicant :- Sudhir Sharma
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ashok Kumar Singh Bais,Sudarshan Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Rejoinder affidavit filed on behalf of the applicant, is taken on record.

Learned A.G.A. pointed out that in this incident one constable Pramod Kumar has also sustained gun shot injuries. The copy of the statement of constable Pramod Kumar has not been annexed on behalf of the applicant.

Learned counsel for the applicant prays for and is granted 10 days' time to file copy of the statement of injured constable Pramod Kumar.

List thereafter.

Order Date :- 13.5.2019

Masarrat

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