Nawab Ali vs State Of U.P.
2013 Latest Caselaw 4447 ALL

Citation : 2013 Latest Caselaw 4447 ALL
Judgement Date : 23 July, 2013

Allahabad High Court

Nawab Ali vs State Of U.P. on 23 July, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 2501 of 2012
 

 
Applicant :- Nawab Ali
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- N.I. Jafri,F.I. Jafri,R.C. Saxena
 
Counsel for Opposite Party :- Govt. Advocate,Sudhir Solanki
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Mr. N.I. Jafri, learned counsel for the applicant is present.

Subsequent another counsel for the applicant is not present.

Mr. N.I. Jafri, learned counsel for the applicant submits that he has no instructions in the matter.

The bail application is accordingly dismissed in default for non prosecution.

It is accordingy dismissed.

Order Date :- 23.7.2013

Monika

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