Dilshad vs State Of U.P.
2014 Latest Caselaw 8817 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 39623 of 2014
 

 
Applicant :- Dilshad
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- S.M. Haider Zaidi,Mohd. Asar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri S.M. Haider Zaidi, learned counsel for the applicant and Sri Nitin Srivastava, learned AGA for the State.

It has been stated by learned counsel for the applicant that initially the FIR was lodged under Sections 498A, 304B IPC and 3/4 D.P.Act in P.S.-Mirsan, District Hathras and bail of the applicant was granted in the aforesaid offence by another Bench of this Court on 01.09.2014 in Crl Misc. Bail Application No.25279 of 2014 which is annexed at page 14 of the affidavit. He submits that when the applicant approached with the said order to the court below, it was found that offence under Section 302 IPC has also been added. Learned counsel for the applicant states that the applicant moved an application for bail before the court concerned under Section 302 IPC and his bail application was rejected on 20.10.2014, hence the present bail application. He submits that the complainant has filed criminal revision before this Court as Criminal Revision No. 2064 of 2012 which is still pending and the trial has been stayed by this Court and the applicant is in jail since 21.12.2010.

Connect the present bail application with Crl. Revision No. 2064 of 2012 and put up both the matters before Hon'ble the Chief Justice for nomination to a Bench for disposal of the same, if possible on 3rd December, 2014 before appropriate Bench, showing the name of learned counsel for the respective parties. 

Order Date :- 19.11.2014

Ajay