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Sandhya vs State Of U.P.
2016 Latest Caselaw 3127 ALL

Citation : 2016 Latest Caselaw 3127 ALL
Judgement Date : 27 May, 2016

Allahabad High Court
Sandhya vs State Of U.P. on 27 May, 2016
Bench: Kaushal Jayendra Thaker



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 38778 of 2015
 

 
Applicant :- Sandhya
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Manoj Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Kaushal Jayendra Thaker,J.

The learned AGA seeks time to get fresh details about whether the child traced or not.

List in the next cause list.

There is no assistance from Shri Manoj Kumar Srivastava, the applicant's counsel who is remained persistently absent.

Order Date :- 27.5.2016

IB

 

 

 
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