Jitendra Shukla ( Second Bail ) vs State Of U.P.
2017 Latest Caselaw 4585 ALL

Citation : 2017 Latest Caselaw 4585 ALL
Judgement Date : 18 September, 2017

Allahabad High Court

Jitendra Shukla ( Second Bail ) vs State Of U.P. on 18 September, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- BAIL No. - 10476 of 2015
 
Applicant :- Jitendra Shukla ( Second Bail )
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Arvind Kumar Mishra,Rajendra Prasa Mishra,Rama Pati Shukla,Vyas Narayan Shukla
 
Counsel for Opposite Party :- Govt. Advocate,Sushil Kr. Singh
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. First bail application was rejected by Hon'ble Mahendra Dayal, J. Second bail application was moved which was released by Hon'ble Mahendra Dayal, J. On which Hon?ble Senior Judge had nominated Hon'ble Ranjana Pandya, J for hearing the second bail application. Since, now Hon'ble Ranjana Pandya, J has demitted the office, it has been objected by learned counsel for opposite party that it should again be nominated by Hon?ble Senior Judge.

2. In the above circumstances, let a report be called for from Senior Registrar regarding whether this case is again required to be nominated by Hon'ble the Senior Judge.

3. List after lunch.

Order Date :- 18.9.2017

Pachhere/-