Shiv Kumar vs State Of U.P.
2013 Latest Caselaw 6766 ALL

Citation : 2013 Latest Caselaw 6766 ALL
Judgement Date : 30 October, 2013

Allahabad High Court

Shiv Kumar vs State Of U.P. on 30 October, 2013

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6703 of 2013
 

 
Applicant :- Shiv Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- A.P.Singh Vishen
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant and learned A.G.A.

It is submitted by learned counsel for the applicant that without having the proper information this application has been filed as first bail application whereas the first bail application of the applicant has already been rejected in Crl. Misc. Bail Application No. 1756 of 2013.

Therefore, he does not want to press this application.

According this application is disposed of as not pressed.

Order Date :- 30.10.2013

RPD

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