Irfan @ Fanu vs State Of U.P.
2014 Latest Caselaw 9590 ALL

Citation : 2014 Latest Caselaw 9590 ALL
Judgement Date : 4 December, 2014

Allahabad High Court

Irfan @ Fanu vs State Of U.P. on 4 December, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 42384 of 2014
 

 
Applicant :- Irfan @ Fanu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mrs.Tabassum Hashmi
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Md. Fatheh, Advocate holding brief of Mrs.Tabassum Hashmi, learned counsel for the applicant and Sri Ripusudan Yadav, learned AGA for the State.

The reason given for non-filing of the free copy of the bail rejection order in para 18 of the bail application appears to be wholly unsatisfactory one.

The Registrar General is directed to inquire whether in the same offence and in the same case crime any bail application of the applicant has been filed or not.

List after two weeks.

Order Date :- 4.12.2014

Ajay

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