Allahabad High Court
Krishna Kumar Yadav @ Gabbar Yadav vs State Of U.P. on 7 January, 2013
Author: Ajai Lamba
Bench: Ajai Lamba
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 26 Case :- BAIL No. - 2438 of 2012 Petitioner :- Krishna Kumar Yadav @ Gabbar Yadav Respondent :- State Of U.P. Petitioner Counsel :- Anil Kumar Tripathi,K S Rastogi Respondent Counsel :- Govt.Advocate,K S Hon'ble Ajai Lamba,J.
Counter affidavit has been filed in court and taken on record.
Learned counsel appearing for the applicant contends that the statement of the injured has been wrongly appended with the counter affidavit.
I have taken note of the fact that out of eight witnesses, seven have been examined.
Let the statements of the injured be placed on record.
After two weeks.
Order Date :- 7.1.2013 A.Nigam