Jagjeevan vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 4048 ALL

Citation : 2014 Latest Caselaw 4048 ALL
Judgement Date : 5 August, 2014

Allahabad High Court

Jagjeevan vs The State Of U.P Thru Principal ... on 5 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
C.M. Application No. 71091 of 2014
 
In
 

 
Case :- MISC. BENCH No. - 5637 of 2014
 

 
Petitioner :- Jagjeevan
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Shobh Nath Pandey
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

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

This application has been filed with a prayer to grant some more time for appearance before the court concerned so that the petitioner may get the benefit of the order dated 4.7.2014 passed by this court.

Considering the facts and circumstances of the case, it is directed that in case petitioner deposits the cost of Rs. 5,000/- and appears before the court concerned within ten days from today and applies for bail, the benefit of the order dated 4.7.2014 shall be extended to the petitioner.

Accordingly this application is disposed of.

Order Date :- 5.8.2014

RPD