Allwyn Bruce Lecil D'Sa vs State Of U.P.
2014 Latest Caselaw 209 ALL

Citation : 2014 Latest Caselaw 209 ALL
Judgement Date : 26 March, 2014

Allahabad High Court

Allwyn Bruce Lecil D'Sa vs State Of U.P. on 26 March, 2014

Bench: Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- BAIL No. - 5041 of 2013
 

 
Applicant :- Allwyn Bruce Lecil D'Sa
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mohd. Naseer-Ullah,Atul Verma,M.M. Hasan
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Mahendra Dayal,J.

Learned counsel for the applicant states that after filing of the bail application, an application for short term bail has also been moved on behalf of the applicant, however, the same has not been listed today.

Office is directed to list the application for short term bail alongwith the instant bail application and list both the applications in the next cause list. Meanwhile, State may also file counter affidavit.

Order Date :- 26.3.2014

Anurag/-

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