Sanjay vs State Of U.P.
2017 Latest Caselaw 4782 ALL

Citation : 2017 Latest Caselaw 4782 ALL
Judgement Date : 21 September, 2017

Allahabad High Court

Sanjay vs State Of U.P. on 21 September, 2017

Bench: Ravindra Nath Kakkar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 36375 of 2017
 

 
Applicant :- Sanjay
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Gaurav Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ravindra Nath Kakkar,J.

This is the thrid 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. 1560 of 2015 and second bail Application No. 6820 of 2015 which have been rejected by this Court on 21.1.2015 and 22.3.2017 respectively.

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 :- 21.9.2017

Ishan

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