Pankaj vs State Of U.P.
2016 Latest Caselaw 1803 ALL

Citation : 2016 Latest Caselaw 1803 ALL
Judgement Date : 22 April, 2016

Allahabad High Court

Pankaj vs State Of U.P. on 22 April, 2016

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 6314 of 2016
 

 
Applicant :- Pankaj
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Amrit Shanker Dubey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vipin Sinha,J.

Learned counsel for the applicant submits that the present bail application may be dismissed as not pressed.

Accordingly, the instant bail application is dismissed as not pressed.

Order Date :- 22.4.2016

Anand

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