Ram Bahadur vs The State Of U.P.
2012 Latest Caselaw 6116 ALL

Citation : 2012 Latest Caselaw 6116 ALL
Judgement Date : 18 December, 2012

Allahabad High Court

Ram Bahadur vs The State Of U.P. on 18 December, 2012

Bench: Abdul Mateen, Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 
Criminal Misc. Application No. 34284 of 2012
 
In re:
 
Case :- CRIMINAL APPEAL No. - 878 of 2005
 

 
Petitioner :- Ram Bahadur
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Manoj Sahu,Hemant Kumar Misra
 
Respondent Counsel :- Govt.Advocate,Anil Kumar Mishra,Shiv Pal Singh
 

 
Hon'ble Abdul Mateen,J.

Hon'ble Devendra Kumar Upadhyaya,J.

Learned counsel for the applicant-appellant submits that since paper book of this appeal is ready, he does not want to press the bail application. He prays that that it may be rejected with the direction that the appeal be listed for hearing at an early date.

Accordingly, the application is rejected.

Since the paper book is ready, let the appeal be listed peremptorily before the Bench concerned in the next month for hearing and shall not be treated to be tied up to this Bench.

Order Date :- 18.12.2012

Pradeep/-