Akil vs State Of U.P.
2019 Latest Caselaw 4746 ALL

Citation : 2019 Latest Caselaw 4746 ALL
Judgement Date : 17 May, 2019

Allahabad High Court

Akil 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. - 10343 of 2019
 

 
Applicant :- Akil
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rajesh Kumar Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicant states that applicant is heart patient and his angiography has been done on 3.11.2018. As per letter of Jail Superintendent dated 27.11.2018 open heart surgery is necessary.

Learned A.G.A. prays for and is granted one week's time to seek instruction with regard to treatment of applicant.

List thereafter.

Order Date :- 17.5.2019

Masarrat

Download the LatestLaws.com Mobile App