Kanhaiya Lal Gupta vs State Of U.P.
2012 Latest Caselaw 3872 ALL

Citation : 2012 Latest Caselaw 3872 ALL
Judgement Date : 30 August, 2012

Allahabad High Court

Kanhaiya Lal Gupta vs State Of U.P. on 30 August, 2012

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21221 of 2012
 

 
Petitioner :- Kanhaiya Lal Gupta
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- P.K.Chaurasia
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Sri P.K. Chaurasia, learned counsel for the applicant states that he wants to withdraw the present Bail Application as before present Bail Application, Second Bail Application has already been moved earlier on behalf of the applicant and which is pending before the Court. In these circumstances, prayer for bail to withdraw is allowed.

Accordingly, the Bail Application is dismissed as withdrawn.

Order Date :- 30.8.2012

M/A.

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