Breek @ Satya Pal vs State Of U.P.
2017 Latest Caselaw 1607 ALL

Citation : 2017 Latest Caselaw 1607 ALL
Judgement Date : 5 June, 2017

Allahabad High Court

Breek @ Satya Pal vs State Of U.P. on 5 June, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CRIMINAL APPEAL No. - 168 of 2013
 

 
Appellant :- Breek @ Satya Pal
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Pawan Kumar Pandey,Faisal Kamal Fatmi,Kamal Yusuf Fatmi,Smriti Shukla,Suresh Chandra Srivastava
 
Counsel for Respondent :- Govt. Advocate,Anil Kumar Singh
 

 
Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 26765 of 2016)

1. This is second application for bail moved under Section 389 Cr.P.C in the instant pending criminal appeal.

2. After hearing, learned counsel for the appellant-applicant and learned AGA. learned counsel for the applicant stated that he does not want to press the application.

3. Accordingly, the application is rejected as not pressed.

4. List the appeal for hearing in the first week of July, 2017.

Order Date :- 5.6.2017

Pachhere/-

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