Manoj Kumar vs State Of Up
2016 Latest Caselaw 820 ALL

Citation : 2016 Latest Caselaw 820 ALL
Judgement Date : 17 March, 2016

Allahabad High Court

Manoj Kumar vs State Of Up on 17 March, 2016

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 2180 of 2016
 

 
Applicant :- Manoj Kumar
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Shobh Nath Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicant submits that he does not want to press this bail application and it may be dismissed as not pressed.

Accordingly, this bail application is dismissed as not pressed.

Order Date :- 17.3.2016

Jitendra

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