Atul vs State Of U.P.
2014 Latest Caselaw 9607 ALL

Citation : 2014 Latest Caselaw 9607 ALL
Judgement Date : 4 December, 2014

Allahabad High Court

Atul 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. - 32122 of 2014
 

 
Applicant :- Atul
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sarvesh Kumar Dubey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Devesh Vikram, Advocate holding brief of Sri Sarvesh Kumar Dubey, learned counsel for the applicant and Sri Ripusudan Yadav, learned AGA for the State.

This is third bail application. The first and second bail application have been rejected by Hon'ble Virendra Vikram Singh, J. on 08.05.2014 on merit.

It has been argued by learned counsel for the applicant that admittedly the co-accused has already been granted bail.

Learned counsel for the applicant shall file supplementary affidavit annexing the ordersheet of the trial court to show the status of trial within two weeks.

List after two weeks.

Order Date :- 4.12.2014

Ajay