Deepak Srivastava vs State Of U.P.
2012 Latest Caselaw 1385 ALL

Citation : 2012 Latest Caselaw 1385 ALL
Judgement Date : 4 May, 2012

Allahabad High Court

Deepak Srivastava vs State Of U.P. on 4 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 
Case :- CRIMINAL APPEAL No. - 1885 of 2011
 
Petitioner :- Deepak Srivastava
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Mukul Rakesh
 
Respondent Counsel :- Govt. Advocate
 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

List revised.

Case is called out.

None appeared on behalf of appellant to press the application for grant of bail.

The application for grant of bail is rejected for want of prosecution.

Order Date :- 4.5.2012

S. Kumar

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