Smt.Menka Singh (Major-B.C.) vs State Of U.P.& 3 Ors.
2015 Latest Caselaw 502 ALL

Citation : 2015 Latest Caselaw 502 ALL
Judgement Date : 14 May, 2015

Allahabad High Court

Smt.Menka Singh (Major-B.C.) vs State Of U.P.& 3 Ors. on 14 May, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- BAIL No. - 7959 of 2013
 

 
Applicant :- Smt.Menka Singh (Major-B.C.)
 
Opposite Party :- State Of U.P.& 3 Ors.
 
Counsel for Applicant :- J.N. Singh,Ajeet Singh
 
Counsel for Opposite Party :- Govt.Advocate,Akhilesh Kumar Srivastava,Girish Kr. Pandey,Manoj Kr. Mishra
 

 
Hon'ble Ramesh Sinha,J.

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

Sri Rajesh Kumar Singh, learned AGA for the State is present.

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

Order Date :- 14.5.2015

shiraz

Download the LatestLaws.com Mobile App