MAHESH CHANDRA SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) The Registrar (Judicial) (Criminal) prays for and is granted one week more time to submit a clearer report on the cause for failure of the registry to comply with the order of this Court and suggestions of systemic corrections.

(2.) Records of the case from the Court have been received to the concerned sec. on 13/7/2022 complying with the order dtd. 11/7/2022.

(3.) By means of this 4th bail application, the applicant has prayed to be enlarged on bail in Case Crime No.330 of 2009 at Police Station-Soraon, District-Allahabad under Ss. 302, 307, 323, 504, 506 IPC and Sec. 7 of the Criminal Law Amendment Act.