Jeetu @ Jitendra @ Sukha vs State Of U.P.
2016 Latest Caselaw 2567 ALL

Citation : 2016 Latest Caselaw 2567 ALL
Judgement Date : 13 May, 2016

Allahabad High Court

Jeetu @ Jitendra @ Sukha vs State Of U.P. on 13 May, 2016

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 39773 of 2015
 

 
Applicant :- Jeetu @ Jitendra @ Sukha
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Anil Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Kaushal Jayendra Thaker,J.

Heard the learned counsel for the applicant and learned AGA.

After the matter is argued at some length, the learned counsel for the applicant wants time to pursue the matter before another court.

Cost of Rs.20,000/- is imposed on him and let the matter be listed in the next cause list.

The amount be deposited within a period of ten days to the Registrar General who may transmit the aforesaid amount to the concerned District Judge for further compliance.

After the aforesaid order is passed, he was suggested to move the trial court with bail application and he may withdraw this application. He has accepted the said suggestion.

This application is disposed of with liberty to file fresh application before the trial court where the trial of this case of 2007 is pending. The learned Judge to take up the bail application and decide the same as expeditiously as possible. .

The prayer is allowed. The earlier order of cost is cancelled/recalled.

With the aforesaid observations, the application is disposed of.

Order Date :- 13.5.2016