Yasif vs State Of U.P.
2014 Latest Caselaw 7173 ALL

Citation : 2014 Latest Caselaw 7173 ALL
Judgement Date : 26 September, 2014

Allahabad High Court

Yasif vs State Of U.P. on 26 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 32465 of 2014
 

 
Applicant :- Yasif
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- S.M. Khalid
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Learned counsel for the applicant prays that he may be permitted to withdraw the present bail application with liberty to file a fresh along with free copy of the bail rejection order.

Accordingly, the present bail application is dismissed as withdrawn with liberty to file fresh along with free copy of the bail rejection order of the applicant.

The concerned court is directed to issue free copy of the bail rejection order to the applicant, if already not issued in compliance of the Court's order dated 12.09.2014 passed in Crl. Misc. Bail Application No. 26878 of 2014 (Mohammad Anees @ Phunnu Lal Vs. State of U.P).

The present bail application shall not be treated as part heard/ tied up matter to this Court.

Order Date :- 26.9.2014

Ajay