Mohd. Afzal @ Guddu & Another vs State Of U.P.
2014 Latest Caselaw 5820 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL APPEAL No. - 6167 of 2010
 

 
Appellant :- Mohd. Afzal @ Guddu & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- S.M.G. Asghar,C.P.Mishra,D.K.Mishra,M.S.Akhtar,O.P.Mishra,Prahlad Kumar Khare,V.M. Zaidi
 
Counsel for Respondent :- Govt. Advocate,I.M.Khan,S.A.Imam
 

 
Hon'ble Amar Saran,J.

Hon'ble Karuna Nand Bajpayee,J.

Sri Mohd Israr, advocate has filed parcha on behalf of the appellants along with supplementary affidavit which are taken on record.

Third bail application was released by a Bench consisting of one of us (Hon'ble Amar Saran,J.) and Hon'ble Ashok Srivastava,J on 5.10.2012 in which it has been stated that 'list it, if possible, in the next cause list before another Bench of which one of us ( Amar Saran,J.) is not a member.'

List this Third bail application at an early date before a Bench to be nominated by Hon'ble the Chief Justice of which one of us (Hon'ble Amar Saran,J) is not a member.

When the case is listed next the name of Sri Mohd. Israr, advocate be shown as counsel for the appellants.

Order Date :- 4.9.2014

Rkb