Guddu vs State Of U.P.
2014 Latest Caselaw 7202 ALL

Citation : 2014 Latest Caselaw 7202 ALL
Judgement Date : 26 September, 2014

Allahabad High Court

Guddu 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. - 32453 of 2014
 

 
Applicant :- Guddu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Yashpal,Rajesh Yadav
 
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Accordingly, the present bail application is dismissed as withdrawn with liberty to file fresh along with free copy of the bail rejection order of the applicant.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 matter shall not be treated as part heard or tied up.

The court below is directed to issue free copy of the bail rejection order, if already has not issued. A composite bail application has been filed by the co-accused in Crl. Misc. Bail Application No.25174 of 2014.

Order Date :- 26.9.2014

Ajay