Babloo vs State Of U.P. And 2 Others
2014 Latest Caselaw 9458 ALL

Citation : 2014 Latest Caselaw 9458 ALL
Judgement Date : 2 December, 2014

Allahabad High Court

Babloo vs State Of U.P. And 2 Others on 2 December, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL CANCELLATION APPLICATION No. - 25788 of 2014
 

 
Applicant :- Babloo
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Sudhir Kumar Chandraul,Mukesh Dhar Dwivedi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Sudhir Kumar Chandraul, learned counsel for the applicant, and learned AGA are present.

It has been pointed out by learned counsel for the applicant that notices were issued to the opposite party 2 and 3 but they are avoiding service of notice.

Issue fresh notice to opposite party no.2 Dharmandra and opposite party no.3 Nathuni returnable within four weeks. The notices shall be issued through trial court.

List after four weeks showing the name of Sri Mukesh Dhar Dwivedi as counsel for the applicant.

Order Date :- 2.12.2014

Ajay

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