Ravi Pratap Singh @ Tinku Singh vs State Of U.P.
2018 Latest Caselaw 1487 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 
Criminal Misc. Second Bail Application No. 21918 of 2015
 
In
 

 
Case :- CRIMINAL APPEAL No. - 1706 of 2013
 

 
Appellant :- Ravi Pratap Singh @ Tinku Singh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Satyendra Narayan Singh,Dileep Kumar,Rajrshi Gupta,Rajul Bhargava,Shesh Narain Mishra
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Bachchoo Lal,J.

Heard Sri Shesh Narain Mishra, learned counsel for the applicant.

He submits that the second bail application is not being pursued by the appellant as this Court has already proceeded to observe that the matter will be heard finally.  We find from the order-sheet dated 29th March, 2018 that notices had to be issued to the appellant for instruction or appointment of amicus curiae in the absence of learned counsel.  Today Sri Mishra has appeared and he submits that the case will be argued on behalf of the appellant through his previous counsel.

The second bail application is accordingly consigned to records.

Let the appeal be listed in the next cause list.

Order Date :- 11.7.2018

Masarrat