Surendra Singh Yadav vs State Of U.P.
2016 Latest Caselaw 3419 ALL

Citation : 2016 Latest Caselaw 3419 ALL
Judgement Date : 7 June, 2016

Allahabad High Court

Surendra Singh Yadav vs State Of U.P. on 7 June, 2016

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 16133 of 2016
 

 
Applicant :- Surendra Singh Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rajeev Kumar Agrawal
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pankaj Mithal,J.

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

The applicant was granted bail by this Court. On account of his failure to attend the trial in the court below non bailable warrant was issued and he was arrested. His bail application was rejected as he has misused the same and is not permitting cross examination of PW-1.

Let bail application be listed in the last week of July 2016 by which time the examination and cross examination of PW-1 be completed.

Order Date :- 7.6.2016

SKS

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