Pawan Kumar Mishra vs State Of U.P.
2021 Latest Caselaw 536 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL No. - 1615 of 2006
 
Appellant :- Pawan Kumar Mishra
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Sarvesh,Suneel Kumar Mishra
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Subhash Chand,J.

Heard Sri Suneel Kumar Mishra, learned counsel for the applicant, Sri Gaurav Pratap Singh, learned A.G.A. for the State and perused the records.

Arguments of learned counsel for the parties concluded

Judgment reserved.

(Subhash Chand,J.) (Ramesh Sinha,J.)

Order Date :- 8.1.2021

SKS

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Case :- CRIMINAL APPEAL No. - 1615 of 2006

Criminal Misc. Bail Application No. 8 of 2020

Appellant :- Pawan Kumar Mishra

Respondent :- State of U.P.

Counsel for Appellant :- Sarvesh,Suneel Kumar Mishra

Counsel for Respondent :- Govt. Advocate

Hon'ble Ramesh Sinha,J.

Hon'ble Subhash Chand,J.

The appeal has finally been heard and the judgment has been reserved. Accordingly, the 4th bail application has become infructuous and is hereby rejected.

(Subhash Chand,J.) (Ramesh Sinha,J.)

Order Date :- 8.1.2021

SKS