Javed vs State Of U.P.
2013 Latest Caselaw 2471 ALL

Citation : 2013 Latest Caselaw 2471 ALL
Judgement Date : 21 May, 2013

Allahabad High Court

Javed vs State Of U.P. on 21 May, 2013

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 2860 of 2013
 

 
Petitioner :- Javed
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Jay Prakash Singh 'Vats'
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

T his bail application is not maintainable because on behalf of the applicant the Criminial Misc. Bail Application No. 1141 of 2013 has already been filed and the same is pending.

Accordingly this application is disposed of.

Order Date :- 21.5.2013

RPD

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