Ashwini Chawala (Minor-B.C.) vs State Of U.P.& Another
2012 Latest Caselaw 1395 ALL

Citation : 2012 Latest Caselaw 1395 ALL
Judgement Date : 4 May, 2012

Allahabad High Court

Ashwini Chawala (Minor-B.C.) vs State Of U.P.& Another on 4 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 2534 of 2012
 

 
Petitioner :- Ashwini Chawala (Minor-B.C.)
 
Respondent :- State Of U.P.& Another
 
Petitioner Counsel :- Manoj Kr. Misra,Shashi Kant Bajpai
 
Respondent Counsel :- Govt.Advocate
 
Hon'ble Ajai Lamba,J.

Applicant prays for cancellation of bail granted vide order dated 23.3.2012 in Criminal Misc. Case No.2141(B) of 2010 by a Co-ordinate Bench of this Court (Ashwani Kumar Singh, J.)

Criminal Misc. Case Nos.2535(B) of 2012 and 2536(B) of 2012 also pray for similar relief in the same case crime number.

In Criminal Misc. Case Nos.2537(B) of 2012 and 2538(B) of 2012 prayer has been made for cancellation of bail granted by virtue of orders passed by the Court of Sessions, however, in the same case crime number.

Since all the cases are related and pray for similar relief, let all these applications be placed before the same Bench after obtaining orders from Hon'ble the Chief Justice/Senior Judge.

Order Date :- 4.5.2012

A.Nigam