Manoj Kumar Keshri vs State Of. U.P.
2013 Latest Caselaw 4837 ALL

Citation : 2013 Latest Caselaw 4837 ALL
Judgement Date : 1 August, 2013

Allahabad High Court

Manoj Kumar Keshri vs State Of. U.P. on 1 August, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 10303 of 2012
 

 
Applicant :- Manoj Kumar Keshri
 
Opposite Party :- State Of. U.P.
 
Counsel for Applicant :- Vinod Kumar Rai,Preetpal Singh Rathore
 
Counsel for Opposite Party :- Govt. Advocate,Abhishek Mayank
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant has sent illness slip today. The same be taken on record and be made part of the record.

List this matter peremptorily in the next cause list.

The bail application is pending since 2012. Learned counsel for the applicant to positively argue the matter on the next date fixed.

Order Date :- 1.8.2013

Monika

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