Naseem @ Pradhan vs State Of U.P.
2013 Latest Caselaw 6226 ALL

Citation : 2013 Latest Caselaw 6226 ALL
Judgement Date : 1 October, 2013

Allahabad High Court

Naseem @ Pradhan vs State Of U.P. on 1 October, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 6581 of 2012
 

 
Applicant :- Naseem @ Pradhan
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- B.N. Rai,Adarsh Kumar,Adesh Kumar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant is present and submits that this bail application may be dismissed as not pressed.

On being inquired, learned counsel for the applicant informs that the trial is about to complete, though it has not yet been completed.

In the circumstances, the bail application is rejected with a direction to the trial court to expedite the hearing of the case as early as possible.

Order Date :- 1.10.2013

Monika

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