Nadeem vs State Of U.P.
2017 Latest Caselaw 4406 ALL

Citation : 2017 Latest Caselaw 4406 ALL
Judgement Date : 14 September, 2017

Allahabad High Court

Nadeem vs State Of U.P. on 14 September, 2017

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 34919 of 2017
 

 
Applicant :- Nadeem
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sunil Kumar Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Abhai Kumar,J.

Vakalatnama filed on behalf of complainant by Mr. Arvind Agarwal, Advocate, today, is taken on record.

Learned A.G.A. submitted that instructions have not been received. It is also submitted by the counsel for the complainant that applicant is having criminal history of other cases, in the bail application it has been narrated that there is no criminal history. In the circumstance, matter is passed over for the day.

List on 20.9.2017 as fresh before the appropriate Bench.

The matter shall not be treated as tied-up or part-heard to this Bench.

Order Date :- 14.9.2017

Ishan

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