Yogendra vs State Of U.P.
2014 Latest Caselaw 1261 ALL

Citation : 2014 Latest Caselaw 1261 ALL
Judgement Date : 25 April, 2014

Allahabad High Court

Yogendra vs State Of U.P. on 25 April, 2014

Bench: Sheo Kumar Singh, Attau Rahman Masoodi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- CRIMINAL APPEAL No. - 1840 of 2009
 

 
Appellant :- Yogendra
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Saghir Ahmad,Apul Misra,Santosh Kumar Misra
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Attau Rahman Masoodi,J.

This is second bail application.

This court is not sitting as regular court to hear these matters, and therefore, it will be proper and in the ends of justice to place this application before appropriate regular court.

In view of the aforesaid, let this appeal be listed after ten days before appropriate regular court. This case will not be treated as tied up to this Bench.

Order Date :- 25.4.2014

M.A.A.

(A.R. Masoodi, J.) (S.K. Singh, J.)

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