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Kaju Alias Raj Kumar vs State Of U.P. & Another
2018 Latest Caselaw 1033 ALL

Citation : 2018 Latest Caselaw 1033 ALL
Judgement Date : 28 May, 2018

Allahabad High Court
Kaju Alias Raj Kumar vs State Of U.P. & Another on 28 May, 2018
Bench: Aniruddha Singh



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- CRIMINAL APPEAL No. - 5133 of 2017
 

 
Appellant :- Kaju Alias Raj Kumar
 
Respondent :- State Of U.P. & Another
 
Counsel for Appellant :- Sudhir Kumar Agarwal
 
Counsel for Respondent :- G.A.,Mohd. Akbar Shah Alam Kha
 

 
Hon'ble Aniruddha Singh,J.

The present bail application has been listed today at serial no.13 of the cause list but the same has not been sent by the office. On repeated asking of the same by the Bench Secretary of this Court as well as Sri Vinod Tripathi, Advocate, holding brief of Sri Sudhir Kumar Agarwal, the learned counsel for the applicant, the file has been sent at 3:40 p.m.

Office is directed to submit a report on the next date explaining the reasons as to why the file has not been sent to the Court in the morning.

Sri Mohd. Akbar Shah Alam Khan and Sri Dharmendra Pratap Singh, learned counsel for the complainant/first informant are not present in the Court due to which the case could not be taken up.

List this matter in the next cause list peremptorily.

                                                            (Aniruddha Singh, J.)

Order Date :- 28.5.2018

Sushil/-

 

 

 
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