Lila And Others vs State Of U.P.
2015 Latest Caselaw 5000 ALL

Citation : 2015 Latest Caselaw 5000 ALL
Judgement Date : 2 December, 2015

Allahabad High Court

Lila And Others vs State Of U.P. on 2 December, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 462 of 2003
 

 
Appellant :- Lila And Others
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- V.K. Jaiswal
 
Counsel for Respondent :- Govt. Advocate,Pankaj Bharti,Ranvijay Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

This is a bail application made on behalf of the informant with the allegations that the bail granted to the appellants have been misused and they have committed offence under Section 302 during the period they were on bail.

Nobody is present on behalf of the appellant. We grant liberty to the appellants to file reply to the bail cancellation application within ten days, failing which this Court would be compelled to pass such order as may be necessary.

The matter shall be listed next peremptorily on 16.12.2015.

Order Date :- 2.12.2015

Ashish Pd.

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