Sarvesh vs State Of U.P.
2013 Latest Caselaw 2036 ALL

Citation : 2013 Latest Caselaw 2036 ALL
Judgement Date : 13 May, 2013

Allahabad High Court

Sarvesh vs State Of U.P. on 13 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. - 8136 of 2008
 

 
Petitioner :- Sarvesh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Jagdish Singh Senger,A.K.S.Solanki,Anil Raghav,Gaurav Singh
 
Respondent Counsel :- Govt. Advocate,Rajesh Pathik,S.K.Badhoriya
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri G.S. Hazela counsel for the appellant in support of second bail prayer of Sarvesh, Sri Rajesh Pathik counsel for the informant and learned AGA for the State.

Learned AGA again does not have the record and he prayed some time. We recollect hear that the last date also hearing of the bail prayer of the appellant was deferred because the records of the learned AGA was not available.

As prayer by learned AGA, put up day after tomorrow i.e. 15.5.2013 as an unlisted case.

Order Date :- 13.5.2013

Priyanka

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