Smt. Indarawati Devi vs State Of U.P. And Another
2013 Latest Caselaw 4932 ALL

Citation : 2013 Latest Caselaw 4932 ALL
Judgement Date : 5 August, 2013

Allahabad High Court

Smt. Indarawati Devi vs State Of U.P. And Another on 5 August, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 26721 of 2011
 

 
Applicant :- Smt. Indarawati Devi
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- K.N. Mishra
 
Counsel for Opposite Party :- Govt. Advocate,Santosh K.Mishra
 

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