Rajesh Yadav ( Second Bail ) vs The State Of U.P.
2017 Latest Caselaw 7903 ALL

Citation : 2017 Latest Caselaw 7903 ALL
Judgement Date : 12 December, 2017

Allahabad High Court

Rajesh Yadav ( Second Bail ) vs The 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. - 11324 of 2015
 

 
Applicant :- Rajesh Yadav ( Second Bail )
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Subodh Kr. Shukla,Rakesh Kumar Nayak,Umesh Chandra Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajnish Kumar,J.

Learned counsel for applicant submits that he may seek instructions regarding status of the trial.

Learned A.G.A. prays for a week's further time to seek instructions regarding status of the trial.

On 16.11.2017 and 4.12.2017 learned A.G.A. has sought time for seeking instructions, but he has not been able to get the same.

However, in the interest of justice, one week and no more time is granted to the counsel for parties for seeking instructions.

List immediately thereafter.

Order Date :- 12.12.2017

psd

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