Abdul Rahim vs State Of U.P.
2017 Latest Caselaw 4710 ALL

Citation : 2017 Latest Caselaw 4710 ALL
Judgement Date : 20 September, 2017

Allahabad High Court

Abdul Rahim 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. - 35946 of 2017
 

 
Applicant :- Abdul Rahim
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Anurag Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ravindra Nath Kakkar,J.

Sri Mukhtar Alam, Advocate has filed vakalatnama on behalf of the first informant, is taken on record.

This is the second 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. 28455of 2017 which has been dismissed as not pressed by this Court on 04.08.2017.

This is the second 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

Download the LatestLaws.com Mobile App