Qamruddin vs State Of U.P.
2016 Latest Caselaw 2579 ALL

Citation : 2016 Latest Caselaw 2579 ALL
Judgement Date : 13 May, 2016

Allahabad High Court

Qamruddin 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. - 39233 of 2014
 

 
Applicant :- Qamruddin
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mazhar Ullah
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Kaushal Jayendra Thaker,J.

Learned counsel for the applicant states that the bail application be dismissed as not pressed.

The bail application is, accordingly, dismissed as not pressed.

Order Date :- 13.5.2016

Irshad

(Kaushal Jayendra Thaker)

Download the LatestLaws.com Mobile App