Pushpraj Singh @ Sonu Singh vs State Of U.P.
2014 Latest Caselaw 5400 ALL

Citation : 2014 Latest Caselaw 5400 ALL
Judgement Date : 29 August, 2014

Allahabad High Court

Pushpraj Singh @ Sonu Singh vs State Of U.P. on 29 August, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 17337 of 2014
 

 
Applicant :- Pushpraj Singh @ Sonu Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ramesh Kumar Singh,P.C. Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Sri P.C. Srivastava, learnd counsel for the applicant has filed rejoinder affidavit which is taken on record.

It appears from the record that present bail application has been connected with other two bail applications but the Crl. Misc. Bail Application No. 23265 of 2014 has not been shown in the cause list.

List after two weeks showing the all connected bail applications.

Order Date :- 29.8.2014

Ajay

Download the LatestLaws.com Mobile App