Akhilesh Kumar Singh @ Chhotu vs State Of U.P.
2013 Latest Caselaw 578 ALL

Citation : 2013 Latest Caselaw 578 ALL
Judgement Date : 9 April, 2013

Allahabad High Court

Akhilesh Kumar Singh @ Chhotu vs State Of U.P. on 9 April, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 780 of 2013
 

 
Petitioner :- Akhilesh Kumar Singh @ Chhotu
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sushil Kumar Dwivedi
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

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

It is contended that an expedite order was passed while rejecting the third bail application in the matter. The contention of the learned counsel for the applicant is that despite this expedite order, the trial is being conducted in a routine manner.

Call for the progress report about the progress of the trial and also whether the provisions of Section 309 Cr.P.C. are applied or not along with the comments of the District Judge concerned.

List this matter in the next cause list.

Order Date :- 9.4.2013

Monika