Inkalab Khan vs The State Of U.P
2013 Latest Caselaw 5774 ALL

Citation : 2013 Latest Caselaw 5774 ALL
Judgement Date : 12 September, 2013

Allahabad High Court

Inkalab Khan vs The State Of U.P on 12 September, 2013

Bench: Surendra Vikram Rathore




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 
Case :- BAIL No. - 4189 of 2012
 
Applicant :- Inkalab Khan
 
Opposite Party :- The State Of U.P
 
Counsel for Applicant :- Anil Kumar Tewari,Sarojini Bala Yadav
 
Counsel for Opposite Party :- Govt. Advocate,Abdul Rafey Siddiqui
 

 
Hon'ble Surendra Vikram Singh Rathore,J.

Learned counsel for the applicant has submitted that the applicant does not want to press the instant application and the same may be dismissed as not pressed.

In view of the above, the instant bail application is rejected as not pressed.

Order Date :- 12.9.2013

Virendra

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