Kamlesh Yadav vs State Of U.P.
2012 Latest Caselaw 4474 ALL

Citation : 2012 Latest Caselaw 4474 ALL
Judgement Date : 25 September, 2012

Allahabad High Court

Kamlesh Yadav vs State Of U.P. on 25 September, 2012

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 30401 of 2010
 

 
Petitioner :- Kamlesh Yadav
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- R.R. Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant who is present in the court has no power and the earlier counsel who has power on behalf of the accused applicant is not present though his name has been published in the cause list.

The bail application is dismissed in default.

Order Date :- 25.9.2012

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