Iftkhar Ahmad @ Moajjam vs State Of U.P.
2012 Latest Caselaw 5932 ALL

Citation : 2012 Latest Caselaw 5932 ALL
Judgement Date : 6 December, 2012

Allahabad High Court

Iftkhar Ahmad @ Moajjam 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. - 19331 of 2010
 

 
Petitioner :- Iftkhar Ahmad @ Moajjam
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- I.M.Khan,J.S.Senger,Surendra Kumar Tiwari
 
Respondent Counsel :- Govt.Advocate,M.Y. Khan
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant is present and submits that he is not aware of the latest position of the case and makes a mention for passing over the case for today.

The case has been listed as peremptorily and the bail application is pending for more than three and half years. As such, the bail application is dismissed as not pressed with a direction that whenever learned counsel for the applicant gets the instructions, he may file another bail application.

Order Date :- 6.12.2012

Monika

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