Sunil Kumar vs State Of U.P.
2018 Latest Caselaw 581 ALL

Citation : 2018 Latest Caselaw 581 ALL
Judgement Date : 16 May, 2018

Allahabad High Court

Sunil Kumar vs State Of U.P. on 16 May, 2018

Bench: Prashant Kumar, Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 16
 
Case :- CRIMINAL APPEAL No. - 719 of 2014
 
Appellant :- Sunil Kumar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Pawan Kumar Singh,Ajai Pratap Singh Chauhan,Sunder Lal
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Prashant Kumar,J.

Hon'ble Dinesh Kumar Singh,J.

It is submitted on behalf of appellant, Sunil Kumar that he has filed second bail application on 26th November, 2016 along with Vakalatnama of Shri Ajai Pratap Singh Chauhan, Advocate.

The second bail application dated 26th November, 2016 and Vakalatnama are not on record.Under such circumstance, Office is directed to trace out the same and list this appeal in the next cause list.

Order Date :- 16.5.2018

MVS Chauhan/-

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