Afsar vs State Of U.P.
2014 Latest Caselaw 9623 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 29929 of 2014
 

 
Applicant :- Afsar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ajay Kumar Chaudhary
 
Counsel for Opposite Party :- Govt.Advocate,D.K. Singh
 

 
Hon'ble Ramesh Sinha,J.

Sri R.K. Maurya, learned AGA for the State pointed out that the statement of Sri Atul Kumar, Advocate, learned counsel for the applicant appearing in the case of co-accused Najim that co-accused Afsar has already been granted bail by the court below was found to be incorrect. Subsequently, the bail application was moved on behalf of the applicant and came up before Hon'ble A.K. Tripathi, J. on 27.10.2014 and contention of learned counsel appearing on behalf of the applicant in bail application of Nijam was incorrect as applicant was never granted bail and he moved the present bail application. Thereafter,  when the said fact was argued before another Bench, it was directed that the matter to be placed before this Court after obtaining nomination from Hon'ble the Chief Justice, which has been nominated to this Bench and listed today in the cause list.

Sri Ram Kumar Verma, Advocate holding brief of Sri Ajay Kumar Chaudhary, learned counsel for the applicant prays for adjournment.

Connect the present matter with Crl. Misc. Bail Application No.29823 of 2014 (Najim Vs. State of U.P.) and list in the next cause list.

On the next date, Sri Atul Kumar, Advocate, who is appearing on behalf of the co-accused Nijam in the said bail application shall remain prsent. Copy of this order shall be served to Sri Atul Kumar, Advocate by Sri Ram Kumar Verma, who is appearing on behalf of the Sri Ajay Kumar Chaudhary, learned counsel for the applicant.

Order Date :- 5.12.2014

Ajay