Sukhdev Dubey vs State Of U.P.
2017 Latest Caselaw 7856 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 777 of 2017
 

 
Applicant :- Sukhdev Dubey
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mohammad Ehtesham Khan,Shashi Kant Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajnish Kumar,J.

Sri Shashi Kant Mishra, learned counsel for applicant is reported to be ill.

The order sheet shows that the case is being got adjourned by the learned counsel for applicant repeatedly.  On 23.11.2017 while adjourning the case it was provided that if argument is not conducted by the learned counsel for applicant then this application shall be decided in accordance with law.

However, in the interest of justice, as a last opportunity, the case is adjourned.

List again.

It is made clear that on the next date of listing, the case shall not be adjourned on any ground and if applicant has some difficulty, he may make alternative arrangement.

Let a copy of this order be communicated to the accused in jail.

Order Date :- 11.12.2017

psd