Manoj Rathi And Another vs State Of U.P.
2014 Latest Caselaw 9036 ALL

Citation : 2014 Latest Caselaw 9036 ALL
Judgement Date : 24 November, 2014

Allahabad High Court

Manoj Rathi And Another vs State Of U.P. on 24 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 34314 of 2014
 

 
Applicant :- Manoj Rathi And Another
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Vivek Dhaka
 
Counsel for Opposite Party :- Govt. Advocate,Jagdev Singh
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Vivek Dhaka, learned counsel for the applicant, Sri Jagdev Singh, learned counsel for the complainant and learned AGA for the State.

Connect with Crl. Misc. Bail Application No. 23029 of 2013 (Kaley vs. State of U.P.) and list accordingly.

Order Date :- 24.11.2014

Ajay

Download the LatestLaws.com Mobile App