Ram Lal Verma vs State Of U.P.
2013 Latest Caselaw 6390 ALL

Citation : 2013 Latest Caselaw 6390 ALL
Judgement Date : 9 October, 2013

Allahabad High Court

Ram Lal Verma vs State Of U.P. on 9 October, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 8794 of 2012
 

 
Applicant :- Ram Lal Verma
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- R.P. Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

No one is present on behalf of the accused applicant.

Learned A.G.A. is present.

A perusal of the record shows that parcha of Sri R.P. Srivastava, dated 13.02.2012 is on record and it is still operating. It is neither cancelled nor withdrawn.

Today the case is listed as peremptorily, despite this fact, no one is present on behalf of the accused applicant to press this bail application.

List this matter in the next cause list peremptorily. Learned counsel for the applicant to positively argue the matter on the next date fixed.

Order Date :- 9.10.2013

Monika

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