Roshan And Another vs State Of U.P.
2014 Latest Caselaw 6000 ALL

Citation : 2014 Latest Caselaw 6000 ALL
Judgement Date : 5 September, 2014

Allahabad High Court

Roshan And Another vs State Of U.P. on 5 September, 2014

Bench: Amar Saran, Karuna Nand Bajpayee




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL APPEAL No. - 3534 of 2006
 

 
Appellant :- Roshan And Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ajay Kumar Singh,A.T. Kushresth,Samit Gopal,Vivek Kumar Singh
 
Counsel for Respondent :- Govt. Advocate,Satyendra Narayan Singh
 

 
Hon'ble Amar Saran,J.

Hon'ble Karuna Nand Bajpayee,J.

Learned counsel for the appellant submitted that the appellant Roshan was allowed bail on 3.5.2013 and one month's time was allowed to deposit the entire amount of fine awarded to him by Hon. Vinod Prasad and Hon. Anjani Kumar Mishra,JJ. but the appellant has not been able to deposit the fine within time. Hon'ble Vinod Prasad has been transferred to outside the State, but Hon. Anjani Kumar Mishra,J. is available.

List before a Bench of which Hon. Anjani Kumar Mishra,J is a member at an early date, after obtaining nomination from Hon'ble the Chief Justice .

Order Date :- 5.9.2014

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