Sunday, 03, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Wahid vs State Of U.P.
2014 Latest Caselaw 6579 ALL

Citation : 2014 Latest Caselaw 6579 ALL
Judgement Date : 17 September, 2014

Allahabad High Court
Wahid vs State Of U.P. on 17 September, 2014
Bench: Ramesh Sinha



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 26660 of 2014
 

 
Applicant :- Wahid
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rajesh Dwivedi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Raj Kumar Mishra, learned counsel for the applicant, Sri R.K. Maurya, learned AGA for the State and perused the record.

From the record, it appears that the matter was assigned to Hon'ble Virendra Vikram Singh, J and the same has not yet been released by him.

List in the next cause list before before appropriate Bench.

Order Date :- 17.9.2014

Ajay

 

 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter