Kanhiaya vs State Of U.P.
2012 Latest Caselaw 3901 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21303 of 2012
 

 
Petitioner :- Kanhiaya
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Rajeev Kr. Shrivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Sri Rajeev kumar Srivastava, learned counsel for the applicant informs that the earlier a bail application was moved on behalf of applicant before this Court in Case Crime No. 424 of 2012, P.S. Virandaban, District Mathura for offence under Section 380, 411, 452 I.P.C., which was allowed by this Court on 20.07.2012, in Criminal Misc. Bail Application No. 13373 of 2012 by a Bench compromising of Hon'ble Mohd. Tahir, J. a copy of the bail order as annexure-3, page no. 13. Now the bail application has been moved by the applicant in the same crime number with a different Section that is Section 454 I.P.C.

In these circumstances, it is desirable that the present matter be placed before the Hon'ble Mohd. Tahir, J. after seeking nomination by Hon'ble The Acting Chief Justice/Senior Judge, as a fresh matter.

Order Date :- 31.8.2012

M/A.