Dharmendra Kumar Dubey vs State Of U.P.
2014 Latest Caselaw 8739 ALL

Citation : 2014 Latest Caselaw 8739 ALL
Judgement Date : 17 November, 2014

Allahabad High Court

Dharmendra Kumar Dubey vs State Of U.P. on 17 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 31422 of 2014
 

 
Applicant :- Dharmendra Kumar Dubey
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- I.K.Chaturvedi,H.C.Mishra
 
Counsel for Opposite Party :- Govt. Advocate,Vivek Saran
 

 
Hon'ble Ramesh Sinha,J.

Counter affidavit filed by learned AGA is taken on record.

Sri Vivek Saran, learned counsel for the complainant is not present.

Sri V.P. Srivastava, Senior Advocate on behalf of the applicant states that there is already an order of this Court passed on 03.11.2014 for connecting the bail application of co-accused but office is not connecting the present case.

Office is directed to connect the present case with Crl. Misc. Bail Application No. 37153 of 2014 (Mahendra Kumar Dubey Vs. State of U.P.) by next date fixed, failing which he shall submit explanation.

List on 10th December, 2014.

Order Date :- 17.11.2014

Ajay