Devashish Gour vs State Of U.P.
2014 Latest Caselaw 6109 ALL

Citation : 2014 Latest Caselaw 6109 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

Devashish Gour vs State Of U.P. on 8 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22276 of 2014
 

 
Applicant :- Devashish Gour
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Pankaj Sharma,Rajeev Lochan Shukla,Sudhir Dixit
 
Counsel for Opposite Party :- Govt. Advocate,Umanath Pandey
 

 
Hon'ble Ramesh Sinha,J.

Sri Umanath Pandey, who is also appearing as counsel for the complainant states that Sri Manish Goyal, learned counsel for the complainant is not feeling well and illness slip has already been sent by Sri Goyal.

Sri Kamal Krishna, learned Senior Counsel assisted by Sri Sudhir Dixit, learned counsel for the applicant and Sri L.D. Rajbhar, learned AGA are present.

Put up day after tomorrow i.e. 10.09.2014 in the additional cause list showing the name of Sri Manish Goyal, as counsel for the complainant.

It is made clear that on the next date fixed no adjournment shall be given to the learned counsel for the complainant as there are more than one counsel appearing on behalf of the complainant.

Order Date :- 8.9.2014

Ajay