Shyamanand vs State Of U.P.
2019 Latest Caselaw 4461 ALL

Citation : 2019 Latest Caselaw 4461 ALL
Judgement Date : 13 May, 2019

Allahabad High Court

Shyamanand 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. - 18841 of 2019
 

 
Applicant :- Shyamanand
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Swati Agrawal Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

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

Heard learned counsel for the applicant.

Learned A.G.A. pointed out that in this case the investigation is going on. The copy of statement of informant has been annexed on behalf of the applicant and the instructions with regard to investigation till 17.3.2019 has been received to him. He prays for and is granted one week's time to seek instruction with regard to progress of investigation.

Put up on 23.5.2019 as fresh.

Learned A.G.A. is directed to produce the entire case diary of the case on the date fixed.

Order Date :- 13.5.2019

Masarrat

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