Sultan vs State Of U.P.
2017 Latest Caselaw 3990 ALL

Citation : 2017 Latest Caselaw 3990 ALL
Judgement Date : 5 September, 2017

Allahabad High Court

Sultan vs State Of U.P. on 5 September, 2017

Bench: Anil Kumar Srivastava-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- BAIL No. - 1856 of 2017
 

 
Applicant :- Sultan
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Virendra Mishra,Srees Kumar Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Anil Kumar Srivastava-II,J.

1. Supplementary counter affidavit filed by learned AGA is taken on record.

2. After the matter was heard at length, learned counsel for the applicant does not want to press the bail application with liberty to file appeal.

3. The bail application is dismissed as not pressed with the aforesaid liberty.

4. Office is directed to return the certified copy of the judgment, replacing the same by photo-stat.

Order Date :- 5.9.2017

Subodh/-

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