Chakra Pal Singh ( Major B.C. ) vs State Of U.P. And Others
2017 Latest Caselaw 7905 ALL

Citation : 2017 Latest Caselaw 7905 ALL
Judgement Date : 12 December, 2017

Allahabad High Court

Chakra Pal Singh ( Major B.C. ) vs State Of U.P. And Others on 12 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 9028 of 2015
 

 
Applicant :- Chakra Pal Singh ( Major B.C. )
 
Opposite Party :- State Of U.P. And Others
 
Counsel for Applicant :- Dileep Kumar
 
Counsel for Opposite Party :- Govt. Advocate,Ratna Pandey
 

 
Hon'ble Rajnish Kumar,J.

Sri Dileep Kumar, 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

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