Sunil vs State Of U.P.
2016 Latest Caselaw 2047 ALL

Citation : 2016 Latest Caselaw 2047 ALL
Judgement Date : 28 April, 2016

Allahabad High Court

Sunil vs State Of U.P. on 28 April, 2016

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 8381 of 2016
 

 
Applicant :- Sunil
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rajesh Kumar Mishra,Vikas Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vipin Sinha,J.

Criminal Misc. Withdrawal Application

Sri Vikas Srivastava, learned counsel for the applicant submits that the present bail application may be dismissed as withdrawn.

Accordingly, the instant bail application is dismissed as withdrawn.

Order Date :- 28.4.2016/Anand

Case :- CRIMINAL MISC. BAIL APPLICATION No. - 8381 of 2016

Applicant :- Sunil

Opposite Party :- State Of U.P.

Counsel for Applicant :- Rajesh Kumar Mishra,Vikas Srivastava

Counsel for Opposite Party :- G.A.

Hon'ble Vipin Sinha,J.

Dismissed as withdrawn.

For orders see order of date passed in criminal misc. withdrawal application no. 135621 of 2016.