Maukil Rana vs State Of U.P.
2014 Latest Caselaw 9245 ALL

Citation : 2014 Latest Caselaw 9245 ALL
Judgement Date : 26 November, 2014

Allahabad High Court

Maukil Rana vs State Of U.P. on 26 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 41132 of 2014
 

 
Applicant :- Maukil Rana
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Nasiruzzaman
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Nasiruzzaman, learned counsel for the applicant and learned AGA for the state.

It has been informed by learned AGA is that the bail application of co-accused Vikash @ Lukka has already been rejected by this Court on 24.11.2014 in Crl. Misc. Bail Application No.40354 of 2014.

Looking to the nature of allegation made against the application and period of detention, list after four weeks.

Order Date :- 26.11.2014

Ajay

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