Allahabad High Court
Ramji Gupta @ Sarvan Kumar Gupta vs State Of U.P. on 6 May, 2022
Author: Rajeev Misra
Bench: Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 66 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 52373 of 2021 Applicant :- Ramji Gupta @ Sarvan Kumar Gupta Opposite Party :- State of U.P. Counsel for Applicant :- Deepak Singh Counsel for Opposite Party :- G.A.,Farid Ahmed Hon'ble Rajeev Misra,J.
Order on Criminal Misc. Exemption Application No.1 of 2021 Heard Mr. Deepak Singh, learned counsel for applicant on exemption application in Criminal Misc. Bail Application No.52373 of 2021 (Ramji Gupta @ Sarvan Kumar Gupta).
Exemption application is allowed.
Order on Bail Heard Mr. Deepak Singh, learned counsel for applicants, Ramji Gupta @ Sarvan Kumar Gupta and Mohd. Ahmad, learned A.G.A. for State and Mr. Farid Ahmed, learned counsel for first informant.
No one has put in appearance on behalf of applicant, Imran @ Gufran, however, name of Mr. Rahul Kumar Tripathi and Dhirendra Kumar Srivastava are also published in the cause list.
Order reserved.
Put up for orders on 16.05.2022.
Order Date :- 6.5.2022 Zafar