Ravindra Singh @ Rinku vs State Of U.P.
2017 Latest Caselaw 7902 ALL

Citation : 2017 Latest Caselaw 7902 ALL
Judgement Date : 12 December, 2017

Allahabad High Court

Ravindra Singh @ Rinku vs State Of U.P. on 12 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 1096 of 2015
 

 
Applicant :- Ravindra Singh @ Rinku
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Satyendra Kumar Singh,Abhishek Mishra,Peeyush Tripathi,S.P.Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajnish Kumar,J.

Sri Abhishek 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.

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

List in the next cause list.

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 :- 12.12.2017

psd