Manish Kumar vs State Of U.P. And Another
2016 Latest Caselaw 3132 ALL

Citation : 2016 Latest Caselaw 3132 ALL
Judgement Date : 27 May, 2016

Allahabad High Court

Manish Kumar vs State Of U.P. And Another on 27 May, 2016

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- CRIMINAL MISC. BAIL CANCELLATION APPLICATION No. - 43697 of 2014
 

 
Applicant :- Manish Kumar
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Rajesh Chandra Gupta,Kesh Mani Dubey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Kaushal Jayendra Thaker,J.

This application is pending since two years for cancellation of bail granted by the Additional Session Judge/Special Judge under the provisions of Sections 147, 323,504, 506 IPC and 3(1) 10 SC/ST Act, Police Station Section 58, Noida District Gautam Budh Nagar.

Today when the mater was called out, the learned counsel for the applicant is not present.

I do not find any case made out to cancel the bail granted by the learned Trial Judge which is well reasoned order. Hence, the bail application is dismissed.

Order Date :- 27.5.2016

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