Awadhesh vs State Of U. P.
2012 Latest Caselaw 5926 ALL

Citation : 2012 Latest Caselaw 5926 ALL
Judgement Date : 6 December, 2012

Allahabad High Court

Awadhesh 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. - 27795 of 2010
 

 
Petitioner :- Awadhesh
 
Respondent :- State Of U. P.
 
Petitioner Counsel :- A. Kumar Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant is not present and his junior makes a mention for passing over the case for today.

The matter is listed today as peremptorily and the bail application is pending since 2010. No reasonable ground to pass over the matter and it appears that by efflux of time, this bail application has become infructuous.

It is accordingly, dismissed.

Order Date :- 6.12.2012

Monika

Download the LatestLaws.com Mobile App