Taufeeq vs The State Of U.P.
2015 Latest Caselaw 499 ALL

Citation : 2015 Latest Caselaw 499 ALL
Judgement Date : 14 May, 2015

Allahabad High Court

Taufeeq vs The State Of U.P. on 14 May, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- BAIL No. - 7332 of 2013
 

 
Applicant :- Taufeeq
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Arvind Srivastava,Prateek Kumar Srivastava
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Case called out in the revised list. No one is present on behalf of the applicant to press this bail application

Ms. Meera Tripathi, learned AGA for the State is present.

Accordingly, the present bail application is dismissed for want of prosecution.

The trial court is directed to expedite the trial and conclude the same expeditiously in accordance with law, if there is no legal impediment and has not yet been concluded.

Office is directed to send a certified copy of this order to the trial Court concerned for its compliance.

Order Date :- 14.5.2015

shiraz

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