Sachin Mishra vs State Of U.P.
2016 Latest Caselaw 978 ALL

Citation : 2016 Latest Caselaw 978 ALL
Judgement Date : 18 March, 2016

Allahabad High Court

Sachin Mishra vs State Of U.P. on 18 March, 2016

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 2275 of 2016
 

 
Applicant :- Sachin Mishra
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Shesh Narain Pandey,Sita Verma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicant submits that he has wrongly filed this bail application. In this case the applicant has to file revision against the judgment and order passed by the court below. Therefore, the applicant does not want to press this bail application and it may be dismissed as not pressed with liberty to file a criminal revision.

Accordingly, this bail application is dismissed as not pressed with liberty to file a criminal revision.

Office is directed to return the certified copy of the orders.

Order Date :- 18.3.2016

Jitendra

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