Abid Khan vs State Of U.P.
2015 Latest Caselaw 5236 ALL

Citation : 2015 Latest Caselaw 5236 ALL
Judgement Date : 9 December, 2015

Allahabad High Court

Abid Khan vs State Of U.P. on 9 December, 2015

Bench: Arun Tandon, Harsh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 677 of 1997
 

 
Appellant :- Abid Khan
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- I.M.Khan,D.B. Singh,D.V. Singh,P.P. Srivastava,Preetpal Singh Rathore,R.S. Srivastava
 
Counsel for Respondent :- Govt.Advocate,N.I. Jafri
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

The bail cancellation application has been made alleging therein that the bail granted in the present appeal has been misused inasmuch as the accused has committed offence under Section 307, 302, 364 I.P.C. proceedings have been initiated against the accused under Section 3 of U.P. Goonda Act. Details of the cases have been mentioned in paragraph-12 of the Affidavit filed in support of bail cancellation application.

Learned counsel for the appellant seeks time to make reply to the allegations made against the accused.

The matter shall be listed next on 17.12.2015 peremptorily at the top of the cause list.

Order Date :- 9.12.2015

Ashish Pd.