Shamsuddin Alias Bablu vs State Of U.P.
2014 Latest Caselaw 5284 ALL

Citation : 2014 Latest Caselaw 5284 ALL
Judgement Date : 28 August, 2014

Allahabad High Court

Shamsuddin Alias Bablu 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. - 19944 of 2014
 

 
Applicant :- Shamsuddin Alias Bablu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mohd. Nizamuddin
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Learned counsel for the applicant is permitted to make necessary correction in the prayer of the bail application.

Heard Sri Mohd. Nizamuddin, learned counsel for the applicant and Sri Ripusudan Yadav, learned AGA for the state.

List after four weeks before appropriate Bench.

Order Date :- 28.8.2014

Ajay

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