ANUJ Vs. STATE OF UTTAR PRADESH
LAWS(SC)-2019-8-131
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on August 26,2019

ANUJ Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) In the present appeal the order passed by the High Court rejecting the prayer for bail of the accused-appellant during the pendency of the criminal appeal has been assailed.;


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