Raghvendra Pratap Singh @ Pankaj ... vs State Of U.P.
2015 Latest Caselaw 2470 ALL

Citation : 2015 Latest Caselaw 2470 ALL
Judgement Date : 18 September, 2015

Allahabad High Court

Raghvendra Pratap Singh @ Pankaj ... vs State Of U.P. on 18 September, 2015

Bench: Bala Krishna Narayana




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 40142 of 2014
 

 
Applicant :- Raghvendra Pratap Singh @ Pankaj Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ramesh Kumar Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Case called out. None appears on behalf of the applicant to press this bail application.

This is the second bail application filed by the applicant for being enlarged on bail.

Since with the change of roster now I am sitting in Division Bench, this bail application is released.

List this bail application before the appropriate Court.

This case shall not be treated as tied up or part heard to this Bench.

Order Date :- 18.9.2015

M/A.

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