Surya Bhan Singh @ Toofan Singh vs State Of U.P.
2017 Latest Caselaw 3358 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 11301 of 2015
 

 
Applicant :- Surya Bhan Singh @ Toofan Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Vishwanath Tiwari,Pradeep Kumar Shukla,Sudhakar Mishra,Vinod Kumar Shahi
 
Counsel for Opposite Party :- Govt. Advocate,Ajai Pratap Singh
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Supplementary affidavit filed on  behalf of he applicant is taken on record.

Case called out in the revised list. Sri U.C.Yadav, learned AGA for the State is present.

Sri Uttam Singh holding brief of Sri A.P..Singh states that  the learned counsel for  the complainant had sought several adjournments on one or the other pretext when the case is taken up by the court.

Put up on 21.8.2017 on which date learned counsel for the complainant shall argue the case. It is made clear that on the said date the case will not be adjourned on any ground whatsoever and in the absence of learned counsel for the complainant the court will decide the case with the assistance of learned AGA.

Order Date :- 18.8.2017

IA