Vipin And Another vs State Of U.P.
2013 Latest Caselaw 6457 ALL

Citation : 2013 Latest Caselaw 6457 ALL
Judgement Date : 11 October, 2013

Allahabad High Court

Vipin And Another vs State Of U.P. on 11 October, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 7612 of 2012
 

 
Applicant :- Vipin And Another
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ashutosh Tripathi
 
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 to press this bail application.

Learned A.G.A. is present.

A perusal of the record shows that name of Sri Ashutosh Tripathi is published in the cause list as learned counsel for the applicant and his parcha is on record which is still operating. It is neither cancelled nor withdrawn.

Today the case which is pending since 2012 is listed as peremptorily, despite this fact, no one is present on behalf of the accused applicant to press this bail application nor any mention slip has been given.

List this matter in the next cause list peremptorily.

Order Date :- 11.10.2013

Monika