Suraj Sonkar vs State Of U.P.
2014 Latest Caselaw 8267 ALL

Citation : 2014 Latest Caselaw 8267 ALL
Judgement Date : 11 November, 2014

Allahabad High Court

Suraj Sonkar vs State Of U.P. on 11 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL APPEAL No. - 8181 of 2009
 

 
Appellant :- Suraj Sonkar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ashwini Kumar Awasthi,Brijesh Sahai,Manish Tiwari,R.P.Singh,S.D.Singh Jadaun
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for appellant appeared. Learned A.G.A. appeared for State of U.P.

Heard learned counsel for accused appellant on bail application.

This appeal appeal is related to recovery of narcotic drugs of commercial quantity.

In view of this I am of the view that instead of disposal of bail application the appeal should be disposed off expeditiously on merit. Paper book is ready and appeal is maturate for hearing.

List on 18.11.2014 for hearing of appeal.

Order Date :- 11.11.2014

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