Ramesh Kumar @ Ramesh vs State Of U.P. Thru Secy. Home & 2 ...
2013 Latest Caselaw 2225 ALL

Citation : 2013 Latest Caselaw 2225 ALL
Judgement Date : 16 May, 2013

Allahabad High Court

Ramesh Kumar @ Ramesh vs State Of U.P. Thru Secy. Home & 2 ... on 16 May, 2013

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- U/S 482/378/407 No. - 1247 of 2005
 

 
Petitioner :- Ramesh Kumar @ Ramesh
 
Respondent :- State Of U.P. Thru Secy. Home & 2 Ors.
 
Petitioner Counsel :- Diwakar Singh
 
Respondent Counsel :- G.A.
 

 
Hon'ble Ravindra Singh,J.

List is revised.

Learned counsel for the applicant is not present.

Heard learned A.G.A.

From the perusal of the record it appears that the interim order dated 14.6.2005 the prayer for quashing the interim order has already been refused and the applicant was directed to appear before the court concerned and a direction for disposal of bail application has also been issued.

The interim order dated 14.6.2005 is having the effect of final order. There is no need to pass a fresh order.

Accordingly this application is disposed of.

Order Date :- 16.5.2013

RPD

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