Neeti Mishra vs State Of U.P.
2014 Latest Caselaw 9873 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 33243 of 2014
 

 
Applicant :- Neeti Mishra
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sandeep Saxena,A.K. Gupta
 
Counsel for Opposite Party :- Govt. Advocate,Anil Kumar Shukla,In Person
 

 
Hon'ble Ramesh Sinha,J.

Sri V.P. Srivastava, Senior Advocate, assisted by Sri Sandeep Saxena, learned counsel for the applicant, Sri Anil Kumar Shukla, who is informant, appearing in person and Sri Nitin Srivastava, learned AGA are present.

Sri Anil Kumar Shukla has stated that the counter affidavit is under preparation and  prays for adjournment for today.

Learned counsel for the applicant vehemently opposed the adjournment and states that it is tactics of the informant to delay the matter, as matter has been adjourned on several occasions and the matter has not been heard on merit.

On the request of Sri Anil Kumar Shukla, put up tomorrow i.e. 12.12.2014. The matter shall not be adjourned tomorrow.

Order Date :- 11.12.2014

Ajay