Moajjam Banjara vs The State Of U.P
2015 Latest Caselaw 907 ALL

Citation : 2015 Latest Caselaw 907 ALL
Judgement Date : 15 June, 2015

Allahabad High Court

Moajjam Banjara vs The State Of U.P on 15 June, 2015

Bench: Raghvendra Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- BAIL No. - 4803 of 2015
 

 
Applicant :- Moajjam Banjara
 
Opposite Party :- The State Of U.P
 
Counsel for Applicant :- Ashutosh Bajpai
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Raghvendra Kumar,J.

Learned counsel the applicant prays for withdrawal of the bail application with liberty to file frsh.

As prayed, the bail application is dismissed as withdrawn with liberty to file fresh.

Certified copy of the order, if any, may be returned to the learned counsel for the applicant

Order Date :- 15.6.2015

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