Akhilesh @ Akhil vs State Of U.P.
2012 Latest Caselaw 1809 ALL

Citation : 2012 Latest Caselaw 1809 ALL
Judgement Date : 16 May, 2012

Allahabad High Court

Akhilesh @ Akhil vs State Of U.P. on 16 May, 2012

Bench: Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 29606 of 2011
 

 
Petitioner :- Akhilesh @ Akhil
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- R.V. Singh,Rajiv Dwivedi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Het Singh Yadav,J.

It is contended on behalf of applicant accused that first application for bail was rejected by this Court and thereafter he moved second application for bail on new grounds. However, under some wrong advise, the applicant accused moved withdrawal application and now moved this application to dismiss the withdrawal application.

From perusal of the order sheet, it appears that this application was earlier listed before Hon. S.C. Agarwal,J.

It would be appropriate that this application for bail should be decided by the Bench of Hon. S.C. Agarwal,J.

List in the week commencing from 21.5.2012 before Hon. S.C. Agarwal,J.

Order Date :- 16.5.2012