Wahid Ali @ Badanka @ Anees vs State Of U.P.
2019 Latest Caselaw 4675 ALL

Citation : 2019 Latest Caselaw 4675 ALL
Judgement Date : 16 May, 2019

Allahabad High Court

Wahid Ali @ Badanka @ Anees vs State Of U.P. on 16 May, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 6252 of 2018
 

 
Applicant :- Wahid Ali @ Badanka @ Anees
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sunita Chauhan,Amitesh Kumar Srivastava,Arvind Kumar,Manoj Kumar Srivastava,Raj Bahadur Verma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Counter affidavit filed on behalf of State, is taken on record.

Sri Arvind Kumar Yadav, learned counsel for the applicant states that he has filed supplementary affidavit on 4.3.2018 in registry but the same is not on record.

Office is directed to trace out the same and place it on record.

List in the next cause list.

Order Date :- 16.5.2019

Masarrat

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