Anwarul Shekh vs State Of U.P.
2014 Latest Caselaw 2318 ALL

Citation : 2014 Latest Caselaw 2318 ALL
Judgement Date : 16 June, 2014

Allahabad High Court

Anwarul Shekh vs State Of U.P. on 16 June, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 

 
Case :- BAIL No. - 3939 of 2014
 

 
Applicant :- Anwarul Shekh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mohd. Tabrez Iqbal
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned counsel for the applicant-accused.

Bail application of the applicant-accused has been rejected vide order dated 22.1.2014 passed by Special Judge, Gangster Act/Additional Session Judge, Court No.5, Raibareillty.

In view of above, there is no urgency to hear this bail application in summer vacation.

List in the first week of July, 2014 for hearing as fresh before the appropriate Bench.

Order Date :- 16.6.2014

R.U.

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