Bindu Yadav & Others vs State Of U.P.
2013 Latest Caselaw 1749 ALL

Citation : 2013 Latest Caselaw 1749 ALL
Judgement Date : 7 May, 2013

Allahabad High Court

Bindu Yadav & Others vs State Of U.P. on 7 May, 2013

Bench: Vinod Prasad, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 6969 of 2009
 

 
Petitioner :- Bindu Yadav & Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ajay Srivastava,Ajay Kumar Pandey,R.D.Tiwari,Shesh Nath Yadav
 
Respondent Counsel :- Govt. Advocate,Lalta Prasad
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

The appeal is mentioned in the cause list to be taken up but in the revised call when it was called out a request was made for passing over the appeal and defer the hearing of the bail prayer because client wants to engage another counsel. Client is free to do whatever he feels good but he cannot be allowed to indulge into insalubrious procedure of future, for Benches. We dismissed in default the bail prayer of appellant.

Order Date :- 7.5.2013

Priyanka

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