Rakesh Srivastava "Nyayik" vs State Of U.P. And Others
2013 Latest Caselaw 4902 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14096 of 2011
 

 
Applicant :- Rakesh Srivastava "Nyayik"
 
Opposite Party :- State Of U.P. And Others
 
Counsel for Applicant :- Ashish Kumar Gupta,S.K.Srivastava,Saiful Islam Siddiqui,Tahira Kazmi
 
Counsel for Opposite Party :- Govt. Advocate,Sharad Kumar Srivastava
 

 
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.

Earlier on nine occasions, the case was passed over on the illness slip or request of the learned counsel for the applicant. Today case is listed as peremptorily, even though, no one is present on behalf of the accused applicant to press this application.

List this matter peremptorily in the next cause list.

The bail application is pending since 2011. Learned counsel for the  applicant to positively argue the matter on the next date fixed.

Order Date :- 5.8.2013

Monika