Shafeeq Ahmad vs State Of U.P. And Another
2014 Latest Caselaw 8749 ALL

Citation : 2014 Latest Caselaw 8749 ALL
Judgement Date : 17 November, 2014

Allahabad High Court

Shafeeq Ahmad vs State Of U.P. And Another on 17 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL CANCELLATION APPLICATION No. - 39307 of 2014
 

 
Applicant :- Shafeeq Ahmad
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Amir Khan
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard learned counsel for the applicant and learned AGA for the State.

It has been argued by learned counsel for the complainant/applicant that accused/oppoiste party no.2 has tried to tamper the evidence. Moreover, accused/opposite party no.2 has filed a transfer application before the Sessions Court for transferring of the trial. The said trial is being lingering on account of the activities of the accused person.

Issue notice to opposite party no. 2 returnable within four weeks. Notices shall be served through CJM concerned.

List after four weeks.

Order Date :- 17.11.2014

Ajay