Hemendra Kumar vs State Of U.P.
2013 Latest Caselaw 6485 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 7813 of 2012
 

 
Applicant :- Hemendra Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Amar Singh Tomar,Surendra Singh
 
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 Amar Singh Tomar published in the cause list as learned counsel for the applicant and his parcha dated 9.02.2012 is on record which is still operating. It is neither cancelled nor withdrawn.

Today the case which is pending since 2012 is listed today 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