Tillu @ Pritesh vs The State Of U.P
2012 Latest Caselaw 182 ALL

Citation : 2012 Latest Caselaw 182 ALL
Judgement Date : 11 April, 2012

Allahabad High Court

Tillu @ Pritesh vs The State Of U.P on 11 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 516 of 2012
 

 
Petitioner :- Tillu @ Pritesh
 
Respondent :- The State Of U.P
 
Petitioner Counsel :- Ravi Dinger,N.Tiwari
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

On the last date, it was clearly directed that no further adjournment would be given.

Today also, no one has turned up on behalf of the applicant to press this application.

List in next cause list. Final opportunity.

It is made clear that the case shall be decided on the next date of listing. In case, the arguing counsel is not available, alternate arrangement would be made.

Order Date :- 11.4.2012

A.Nigam

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