Manvendra Singh @ Jhamman vs State Of U.P.
2014 Latest Caselaw 9702 ALL

Citation : 2014 Latest Caselaw 9702 ALL
Judgement Date : 8 December, 2014

Allahabad High Court

Manvendra Singh @ Jhamman vs State Of U.P. on 8 December, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 36581 of 2014
 

 
Applicant :- Manvendra Singh @ Jhamman
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- S. Niranjan
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Supplementary affidavit filed by learned counsel for the applicant is taken on record.

Sri S.Niranjan, learned counsel for the applicant and learned AGA are present.

Sri B.N. Singh, learned counsel for the applicant is not present though the matter has been called in the revised list.

List after two weeks showing the name of Sri B.N. Singh as counsel for the complainant in the cause list.

In the meanwhile, the learned AGA shall seek instructions in the matter.

Order Date :- 8.12.2014

Ajay

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