Jaswant vs State Of U.P.
2014 Latest Caselaw 9057 ALL

Citation : 2014 Latest Caselaw 9057 ALL
Judgement Date : 24 November, 2014

Allahabad High Court

Jaswant 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. - 31450 of 2014
 

 
Applicant :- Jaswant
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Prem Chandra,Ashutosh Upadhyay,Nand Lal Yadav
 
Counsel for Opposite Party :- Govt. Advocate,Pawan Kumar Shukla,R K Pandey
 

 
Hon'ble Ramesh Sinha,J.

Counter affidavit filed by learned AGA is taken on record.

Sri Pawan Kumar Shukla and Sri R.K.Pandey, Advocate has filed their parcha on behalf of the complainant is taken on record.

Sri Ashutosh Upadhyay, Advocate has filed his parcha on behalf of the applicant but he has not taken no objection from Sri Prem Chandra, who is earlier counsel of the applicant and filed the present bail application.

Sri Ashutosh Upadhyay, Advocate shall file no objection from earlier counsel Sri Prem Chandra within two weeks.

List after two weeks showing the name of respective counsels.

Order Date :- 24.11.2014

Ajay