DISPOSED
Case Status - CRIMINAL MISC. BAIL APPLICATION ( BAIL )-[5698/2024]
Generated on : 20-06-2025 at 09:27:15 am| Filing No. | BAIL/29055/2024 | Filing Date : 08-02-2024 |
|---|---|---|
| CNR | UPHC050802722024 | Date of Registration : 13-02-2024 |
Case Status
| First Hearing Date | 19th February 2024 |
|---|---|
| Date of Decision | 01st March 2024 |
| Case Status | Case Disposed |
| Bench Type | Single Bench |
| Causelist Type | Fresh List |
| State | UTTARPRADESH |
| District | ETAWAH |
Petitioner/Respondent and their Advocate(s)
| Petitioner | Respondent |
|---|---|
| 1. ANSHUL @ MANVENDRA PRATAP Advocate - AKASH MISHRA(A/A0341/2012 ) | 1. State of UP Advocate - RAM CHANDRA SOLANKI(A/R1486/2012 ),G.A.(GA/2012 ) |
Acts
| Under Act(s) | Under Section(s) |
|---|---|
| I. P. C. 1860 | 147,148,149,307,323,325,504,506 |
Category Details
| Category | APPLICATION (401500) |
|---|---|
| Sub Category | U/s 439 Cr.P.C. for bail (minor) (401507) |
Crime Details
| District | : ETAWAH |
| Police Station | : JASWANT NAGAR |
| Crime No. | : 187 |
| Year | : 2022 |
IA Details
| Application(s) Number | Party | Date of Filing | Next / Disposal Date | IA Status |
|---|---|---|---|---|
| IA/1/2024 Classification :Vakalatnama |
ANSHUL @ MANVENDRA PRATAP Vs State of UP Applied by (Advocate) :RAM CHANDRA SOLANKI |
01-03-2024 | Pending |
Listing History
| Cause List Type | Hon'ble Mr./Ms./Dr. Justice \ In chamber of Registrar(s)/Jt. Registrar(s) | Listing Date | Short Order |
|---|---|---|---|
| Fresh List | HON’BLE JUSTICE PIYUSH AGRAWAL | 01-03-2024 | |
| Transferred Fresh List | HON’BLE JUSTICE SHEKHAR KUMAR YADAV | 26-02-2024 | PO |
| Fresh List | HON’BLE JUSTICE PIYUSH AGRAWAL | 19-02-2024 | List After a Fixed Period |
Disclaimer: Status report is based on data available on CCMS servers.