Dilip Lakhera vs State Of U.P.
2014 Latest Caselaw 8988 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 30062 of 2014
 

 
Applicant :- Dilip Lakhera
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Harish Chandra Mishra
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

This is second bail application. The first bail application was rejected by Hon'ble Vipin Sinha, J. on 08.01.2014. The present second bail application of the applicant was released by His Lordship on 17.10.2014 and the same has been nominated for appropriate Bench by Hon'ble the Chief Justice on 11.11.2014 and the present matter is listed today in the daily cause list. 

Heard Sri Harish Chandra Mishra, learned counsel for the applicant and Sri Manish Dev,  learned AGA for the State.

Learned counsel for the applicant is unable to inform the Court about the status of trial before the trial court. He prays for and is allowed three weeks' time to file supplementary affidavit annexing the order sheet of the trial court to show the status of the trial.

List after three weeks.

Order Date :- 21.11.2014

Ajay