Allahabad High Court
Shibbu @ Mohammad Sohel Ansari vs State Of U.P. on 7 February, 2020
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 16 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 4894 of 2020 Applicant :- Shibbu @ Mohammad Sohel Ansari Opposite Party :- State of U.P. Counsel for Applicant :- Santosh Kumar Counsel for Opposite Party :- G.A. Hon'ble Samit Gopal,J.
In the present matter, there is one person namely Sonu who is dead and three persons namely Bablu, Anisha Begum and Afroz who have received injuries and are injured witnesses. In the wisdom of learned counsel for the applicant, enclosing the injury reports of three injured persons appears to be of no relevance but in the opinion of the Court, the said injury reports were of importance for adjudicating the case on its own merit.
The present bail application thus suffers from non filing of material and relevant documents, the same is thus rejected.
Order Date :- 7.2.2020 M. ARIF (Samit Gopal, J.)