Anil Kumar Kashyap vs State Of U.P.
2019 Latest Caselaw 5263 ALL

Citation : 2019 Latest Caselaw 5263 ALL
Judgement Date : 30 May, 2019

Allahabad High Court

Anil Kumar Kashyap vs State Of U.P. on 30 May, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 6746 of 2018
 

 
Applicant :- Anil Kumar Kashyap
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Umesh Chandra Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Counter affidavit filed on behalf of State and rejoinder affidavit filed on behalf of applicant, are taken on record.

At the time of postmortem slides of anal blood and stoolish substance was prepared but there is no pathological report on record.

Learned A.G.A. prays for and is granted 10 days' time to seek instruction with regard to pathological report.

List thereafter.

Order Date :- 30.5.2019

Masarrat

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