Mohammad Navi vs State Of U.P.
2014 Latest Caselaw 6137 ALL

Citation : 2014 Latest Caselaw 6137 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

Mohammad Navi 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. - 29175 of 2014
 

 
Applicant :- Mohammad Navi
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Manoj Kumar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Manoj Kumar, learned counsel for the applicant and Sri Nikhil Chaturvedi, learned AGA for the State.

The case pertains to the year 1998. The applicant has absconded and appears to have surrendered on 25.6.2014 when his bail was rejected.

Learned counsel for the applicant is directed to file certified copy of the order sheet of the trial court to show the status of the trial.

List after three weeks.

Order Date :- 8.9.2014

Download the LatestLaws.com Mobile App