Rakesh Singh vs State Of U.P.
2014 Latest Caselaw 8474 ALL

Citation : 2014 Latest Caselaw 8474 ALL
Judgement Date : 13 November, 2014

Allahabad High Court

Rakesh Singh vs State Of U.P. on 13 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 34321 of 2014
 

 
Applicant :- Rakesh Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Surendra Mohan Mishra,Rajul Bhargava
 
Counsel for Opposite Party :- Govt. Advocate,M K Dixit
 

 
Hon'ble Ramesh Sinha,J.

Sri Rajul Bhargava, Advocate has filed his parcha on behalf of the applicant is taken on record. He states that he has taken no objection from earlier counsel Sri Surendra Mohan Mishra, who is also present along with him.

The case is passed over on the illness slip of Sri M.K. Dixit, learned counsel for the complainant, list in the next cause list.

Order Date :- 13.11.2014

Ajay

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