Vipin Sonkar vs State Of U.P.
2014 Latest Caselaw 5230 ALL

Citation : 2014 Latest Caselaw 5230 ALL
Judgement Date : 28 August, 2014

Allahabad High Court

Vipin Sonkar vs State Of U.P. on 28 August, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21934 of 2014
 

 
Applicant :- Vipin Sonkar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Brijesh Sahai,D.N.Joshi
 
Counsel for Opposite Party :- Govt. Advocate,Ankur Tandan
 

 
Hon'ble Ramesh Sinha,J.

Sri Sarvesh Kumar holding brief of Sri Brijesh Sahai, learned counsel for the applicant, Sri Ankur Tandon, learned counsel for the complainant and Sri L.D. Rajbhar, learned AGA are present.

The matter was directed to be listed in the week commencing 25.08.2014 vide order dated 21.07.2014 by this Court but Office has listed the matter today in the Additional Cause list.

List in the next cause list.

Order Date :- 28.8.2014

Ajay

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