Inam Ali vs State Of U.P.
2019 Latest Caselaw 4741 ALL

Citation : 2019 Latest Caselaw 4741 ALL
Judgement Date : 17 May, 2019

Allahabad High Court

Inam Ali vs State Of U.P. on 17 May, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 5111 of 2018
 

 
Applicant :- Inam Ali
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Shakti Singh
 
Counsel for Opposite Party :- G.A.,Heera Lal Yadav
 

 
Hon'ble Bachchoo Lal,J.

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

Sri Heera Lal Yadav, learned counsel for the complainant has sent illness slip.

Learned counsel for the applicant is present. He pointed out that on several occasions learned counsel for the complainant has sent illness slip.

The case is passed over for the day.

List in the next cause list as peremptorily.

Order Date :- 17.5.2019

Masarrat

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