Santosh Kumar Singh @ Mintu Singh vs State Of U.P.
2018 Latest Caselaw 3262 ALL

Citation : 2018 Latest Caselaw 3262 ALL
Judgement Date : 12 October, 2018

Allahabad High Court

Santosh Kumar Singh @ Mintu Singh vs State Of U.P. on 12 October, 2018

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 47722 of 2017
 

 
Applicant :- Santosh Kumar Singh @ Mintu Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Swati Agrawal
 
Counsel for Opposite Party :- G.A.,Surya Pratap Singh Parmar
 

 
Hon'ble Bachchoo Lal,J.

Sri Surya Pratap Singh Parmar, learned counsel for the complainant has sent illness slip. Learned counsel for the applicant is present. He pointed out that on previous date an illness slip was also sent by the learned counsel for the complainant.

In the interest of justice the case is passed over for the day.

List in the next cause list as peremptorily.

Order Date :- 12.10.2018

Masarrat

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