RAM PRAKASH PANDEY Vs. STATE OF UTTAR PRADESH
LAWS(SC)-2001-8-151
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on August 31,2001

RAM PRAKASH PANDEY Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

S. N. Variava, J. - (1.) Leave granted.
(2.) Heard parties.
(3.) This Appeal is against an Order dated 29th September, 2000 by which the High Court of Allahabad has granted bail to the 2nd respondent.;


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