Israr vs State Of U.P.
2017 Latest Caselaw 4698 ALL

Citation : 2017 Latest Caselaw 4698 ALL
Judgement Date : 20 September, 2017

Allahabad High Court

Israr vs State Of U.P. on 20 September, 2017

Bench: Ravindra Nath Kakkar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 35812 of 2017
 

 
Applicant :- Israr
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Nazrul Islam Jafri
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ravindra Nath Kakkar,J.

This is the third bail application filed by the applicant. As per contention of the Paragraph No. 2 of the bail affidavit, it appears that applicant has filed first bail Application No. 39167 of 2014 and second bail Application No. 21676 of 2016 which have been rejected by this Court on 10.12.2015 and 16.9.2016 respectively.

This is the third bail application.

List the matter in the next cause list before appropriate Bench.

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

Order Date :- 20.9.2017

Ishan

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