Suresh vs State Of U.P.
2013 Latest Caselaw 2377 ALL

Citation : 2013 Latest Caselaw 2377 ALL
Judgement Date : 20 May, 2013

Allahabad High Court

Suresh vs State Of U.P. on 20 May, 2013

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 1552 of 2013
 

 
Petitioner :- Suresh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- R.S.Tomar
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant and learned A.G.A.

It is contended by learned counsel for the applicant that in the present case the applicant has already been released on bail by the courts below because within time charge sheet was not filed.

Considering the same, this application has become infructuous.

Accordingly it is disposed of.

Order Date :- 20.5.2013

RPD

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