Teerath vs State Of U.P.
2018 Latest Caselaw 1712 ALL

Citation : 2018 Latest Caselaw 1712 ALL
Judgement Date : 25 July, 2018

Allahabad High Court

Teerath vs State Of U.P. on 25 July, 2018

Bench: Amreshwar Pratap Sahi, Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL APPEAL No. - 1278 of 2014
 

 
Appellant :- Teerath
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Rajeev Sisodia,Shashank Kumar,Vindeshwari Prasad
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Bachchoo Lal,J.

Sri Praveen Srivastava, learned counsel for the appellant states that the second bail application has been filed in July, 2016 and the learned A.G.A. points out that the copy of the same has been served on him on 17th July, 2016. The same is not on record.

Office is directed to trace it out and place on record.

List in the next cause list.

Order Date :- 25.7.2018

Gss

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