Arun Pandey @ Ramu Pandey vs State Of U.P. & Another
2015 Latest Caselaw 704 ALL

Citation : 2015 Latest Caselaw 704 ALL
Judgement Date : 27 May, 2015

Allahabad High Court

Arun Pandey @ Ramu Pandey vs State Of U.P. & Another on 27 May, 2015

Bench: Suneet Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- APPLICATION U/S 482 No. - 14909 of 2015
 

 
Applicant :- Arun Pandey @ Ramu Pandey
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- R.K. Singh,R.K. Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Suneet Kumar,J.

Heard the learned counsel for the applicant and learned A.G.A. for the State.

This application under Section 482 Cr.P.C. has been filed seeking a direction to the courts concerned to decide the bail application of the applicants on the same day in Case No. 1162 of 2007 (State of U.P. Vs. Mohd. Anish and others), under Section 307 IPC, P.S. Shivkuti, District Allahabad.

It is stated that the applicant is avoiding the court below and not participating in the trial.

The prayer is wholly misconceived.

The application is, accordingly, dismissed.

No order as to costs.

Order Date :- 27.5.2015

Ashish Pd.