Ashok vs State Of U.P.
2019 Latest Caselaw 5138 ALL

Citation : 2019 Latest Caselaw 5138 ALL
Judgement Date : 28 May, 2019

Allahabad High Court

Ashok vs State Of U.P. on 28 May, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22230 of 2019
 

 
Applicant :- Ashok
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Dharmendra Singhal,Babit Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Sri Rajrshi Gupta, learned counsel filed Vakalatnama on behalf of complainant, is taken on record.

Learned counsel for the complainant pointed out that the copy of statements of witnesses Vijay and Subhash have not been filed on behalf of applicant. The above witnesses are eye witnesses of the alleged occurrence.

Learned counsel for the applicant prays for and is granted one week's time to file the copy of statements of aforesaid witnsses.

Put up on 3.7.2019 as fresh.

Order Date :- 28.5.2019

Masarrat

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