Tinku @ Om Kumar (Ii Bail) vs State Of U.P.
2016 Latest Caselaw 427 ALL

Citation : 2016 Latest Caselaw 427 ALL
Judgement Date : 14 March, 2016

Allahabad High Court

Tinku @ Om Kumar (Ii Bail) vs State Of U.P. on 14 March, 2016

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 6407 of 2014
 

 
Applicant :- Tinku @ Om Kumar (Ii Bail)
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- O.P. Tiwari,Arun Sinha
 
Counsel for Opposite Party :- Govt. Advocate,Ajeet Kumar Singh
 

 
Hon'ble Bachchoo Lal,J.

Case called out. Learned counsel for the applicant and learned A.G.A. are present while learned counsel for the complainant is not present even in the revised list.

List in the next cause list as peremptorily.

Order Date :- 14.3.2016

Jitendra

Download the LatestLaws.com Mobile App