Tinku vs State Of U.P. & 2 Others
2014 Latest Caselaw 281 ALL

Citation : 2014 Latest Caselaw 281 ALL
Judgement Date : 27 March, 2014

Allahabad High Court

Tinku vs State Of U.P. & 2 Others on 27 March, 2014

Bench: Ravindra Singh, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. APPLICATION U/S 372 CR.P.C (LEAVE TO APPEAL) No. - 263 of 2013
 

 
Applicant :- Tinku
 
Opposite Party :- State Of U.P. & 2 Others
 
Counsel for Applicant :- Gyanendra Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate,R B Verma
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the appellant and A.G.A. for the State of U.P.

The compliance report of the order dated 26.2.2014 has been received which shows that both the accused respondents have furnished the bail bonds before the court of C.J.M. Farrukhabad, thereafter they have been released on bail. They are present in court and they have been identified by their counsel. Their personal attendance is dispensed with till otherwise not directed.

Learned counsel for the appellant is ready to argue the appeal.

Paper book is ready.

List for final hearing on 23.4.2014.

Order Date :- 27.3.2014

Monika