Allahabad High Court
State Of U.P. Suo-Motto Order Passed In ... vs Suresh And Another Major Bail ... on 7 September, 2022
Author: Saroj Yadav
Bench: Saroj Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 16 Case :- CRIMINAL MISC. BAIL CANCELLATION APPLICATION No. - 3953 of 2014 Applicant :- State Of U.P. Suo-Motto Order Passed In 5641b2013 Opposite Party :- Suresh And Another Major Bail Cancellation Counsel for Applicant :- G.A. Counsel for Opposite Party :- Rajiu Raman Srivastava Hon'ble Mrs. Saroj Yadav,J.
Case called out.
None turned up on behalf of the opposite party.
Sri Awdhesh Kumar Pandey, learned Brief Holder for the State applicant is present.
Learned Brief Holder prays for adjournment of the case on the ground that his file is not available today.
Let the matter be listed after four weeks.
(Mrs. Saroj Yadav, J.) Order Date :- 7.9.2022 Arun