Bal Mukund vs State Of U.P.
2016 Latest Caselaw 7057 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- CRIMINAL APPEAL No. - 5597 of 2015
 

 
Appellant :- Bal Mukund
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Rajiv Dwivedi
 
Counsel for Respondent :- G.A.,Ashish Pandey
 
Hon'ble Vikram Nath,J.

Hon'ble Sheo Kumar Singh-I, J.

Learned A.G.A has filed counter affidavits today in Criminal Appeal No. 5597 of 2015 and Criminal Appeal No. 5964 of 2014, which are taken on record.

Learned counsels for the appellant are present and have prayed for consideration of the bail prayer of the appellant.

Sri Ashish Pandey, learned counsel appearing for the respondents has sent his illness slip. On 18th October, 2016 also Sri Ashish Pandey had sent his illness slip.  The case is passed over for the day, as a last opportunity on the illness slip of Sri Ashish Pandey, counsel for the complainant.

It is made clear that no such indulgence would be granted in future.

List peremptorily on 24th November, 2016.

Name of Sri I. K. Chaturvedi Advocate, printed from the side of complainant in Criminal Appeal No. 5964 of 2015, be correctly printed from the side of the appellant.

Order Date :- 16.11.2016

Vinod.