Mukesh @ Surendra Singh vs State Of U.P.
2012 Latest Caselaw 5921 ALL

Citation : 2012 Latest Caselaw 5921 ALL
Judgement Date : 6 December, 2012

Allahabad High Court

Mukesh @ Surendra Singh vs State Of U.P. on 6 December, 2012

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22834 of 2009
 

 
Petitioner :- Mukesh @ Surendra Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ashish Kumar Nagvanshi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant is present and submits that his file is not traceable. This bail application is pending since 2009 and the grounds shown by the learned counsel for the applicant is not sufficient.

The bail application which is an urgent matter is pending since 2009.

It appears that by efflux of time, this bail application has become infructuous.

It is accordingly, dismissed.

Order Date :- 6.12.2012

Monika

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