Arun Balmiki vs State Of U.P.
2015 Latest Caselaw 3274 ALL

Citation : 2015 Latest Caselaw 3274 ALL
Judgement Date : 15 October, 2015

Allahabad High Court

Arun Balmiki vs State Of U.P. on 15 October, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 493 of 2015
 

 
Appellant :- Arun Balmiki
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Apul Misra,Raghuvansh Misra
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Admit.

Learned A.G.A. may file objection to the bail application.

Office is directed to allot regular number to the appeal.

Nobody is present to press the bail application even in the revised call of the cause list.

Let the matter be listed in January 2016.

Order Date :- 15.10.2015

Ashish Pd.

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