Allahabad High Court
Vinod @ Dara (Second Bail) vs The State Of U.P. on 14 October, 2015
Author: Bachchoo Lal
Bench: Bachchoo Lal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 11 Case :- BAIL No. - 6217 of 2015 Applicant :- Vinod @ Dara (Second Bail) Opposite Party :- The State Of U.P. Counsel for Applicant :- Sultan Hasan Ibrahim,Syed Ajaz Haider Rizvi Counsel for Opposite Party :- Govt.Advocate Hon'ble Bachchoo Lal,J.
The compliance report dated 8.9.2015 has been submitted by learned Additional Sessions Judge/ Special Judge, E.C. Act, Faizabad shows that the statements of the four witnesses have been recorded. The copy of the statement of P.W. 1 has been filed on behalf of the applicant.
Learned counsel for the applicant prays for and is granted one week time to file the certified copy of the statements of the remaining witnesses by way of supplementary affidavit.
List on 2.11.2015.
Order Date :- 14.10.2015 A.