Allahabad High Court
State Of U.P. (Major B.C.) vs Mehandi Hasan And 3 Ors. on 3 August, 2010
Author: S.N.H. Zaidi
Bench: S.N.H. Zaidi
Court No. - 18 Case :- BAIL No. - 4011 of 2008 Petitioner :- State Of U.P. (Major B.C.) Respondent :- Mehandi Hasan And 3 Ors. Petitioner Counsel :- Govt.Advocate Respondent Counsel :- H.N. Tiwari,Dr.L.P.Misra Hon'ble S.N.H. Zaidi,J.
Heard learned A.G.A. and perused the record.
It is noteworthy that while rejecting the bail application of Anees, this Court vide order dated 18.11.2004 passed in Criminal Misc. Case No. 5043 (B) of 2004, ordered for issuance of notices to those who have assigned the role of committing the crime to show cause as to why their bail should not be cancelled in view of dying declaration dated 16.12.2003 of the deceased recorded by Sub Divisional Magistrate (Sadar) Lucknow and accordingly notices were issued to four persons, namely, Anwar, Smt. Raheesa, Mehdi Hasan and Qaisar Jahan. The said persons appeared and moved application for discharge of the notice. Thereafter, this Court after hearing on second bail application (Criminal Misc. Case No. 56 (B) of 2005) of accused Anees admitted him to bail, vide order of date 26.4.2005 and discharged the notices issued to them.
In view of above, no further proceedings are required to be made in this matter.
Order Date :- 3.8.2010 Rizvi