Sunil Kumar vs State Of U.P. And 2 Others
2016 Latest Caselaw 2621 ALL

Citation : 2016 Latest Caselaw 2621 ALL
Judgement Date : 16 May, 2016

Allahabad High Court

Sunil Kumar vs State Of U.P. And 2 Others on 16 May, 2016

Bench: Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 11
 

 
Case :- CRIMINAL MISC. BAIL CANCELLATION APPLICATION No. - 14098 of 2016
 

 
Applicant :- Sunil Kumar
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Tapan Kumar Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pratyush Kumar,J.

Learned counsel for the applicant states that he does not want to press this application and the same may be dismissed as not pressed with liberty to file fresh. His prayer is accepted.

The application is, therefore, dismissed as not pressed with liberty to file fresh application before the competent Court.

Order Date :- 16.5.2016

G.S

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