Akhlaque vs State Of U.P.
2012 Latest Caselaw 5808 ALL

Citation : 2012 Latest Caselaw 5808 ALL
Judgement Date : 30 November, 2012

Allahabad High Court

Akhlaque vs State Of U.P. on 30 November, 2012

Bench: Bala Krishna Narayana




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 27874 of 2012
 

 
Petitioner :- Akhlaque
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- P.K.Srivastava,N.K.Srivastava
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Heard learned counsel for the applicant and learned A.G.A. for the State.

The first bail application moved by the applicant before this Court was rejected by me vide order dated 15.07.2010.

This is the second bail application moved by the applicant before this Court.

List this bail application before the regular Bench in the next cause list.

The case shall not be treated as tied up or part heard to this Bench.

Order Date :- 30.11.2012

M/A.

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