State Of U.P. (Major-B.C.) vs Lal Manthan
2017 Latest Caselaw 8214 ALL

Citation : 2017 Latest Caselaw 8214 ALL
Judgement Date : 21 December, 2017

Allahabad High Court

State Of U.P. (Major-B.C.) vs Lal Manthan on 21 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 2305 of 2014
 

 
Applicant :- State Of U.P. (Major-B.C.)
 
Opposite Party :- Lal Manthan
 
Counsel for Applicant :- Govt.Advocate
 
Counsel for Opposite Party :- Manoj Kumar Singh
 

 
Hon'ble Rajnish Kumar,J.

Sri Manoj Kumar Singh, learned counsel for respondent submits that despite order passed by this Court, the copy of application for cancellation of bail has not been served upon him.

A report dated 09.08.2017 has been received from the Chief Judicial Magistrate, Shrawasti that copy of the application has been served on the respondent.

In view of the above, the service is deemed sufficient.

However, in the interest of justice, list in the month of January, 2018.

Order Date :- 21.12.2017

psd

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