MONU PANDEY AND AVNISH SHARMA ALIAS BABBU Vs. STATE OF U.P.
LAWS(ALL)-2010-7-399
HIGH COURT OF ALLAHABAD
Decided on July 08,2010

Monu Pandey And Avnish Sharma Alias Babbu Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) PRAYER for bail in the connected appeals preferred by Monu Pandey and Avnish Sharma alias Babbu are being heard and disposed of by means of this common order.
(2.) WE have heard Sri M.K. Srivastava, learned Counsel for the appellant Monu Pandey and Sri V.P. Srivastava, learned Senior Counsel at length for the appellant Avnish Sharma and the learned A.G.A. for the State. We have also perused the Trial Court's judgment and record.
(3.) THE incident in question took place on 3.8.2003 at 8.30 p.m. The F.I.R. was lodged on the same day at 9.10 p.m. at P.S. Faridpur, which is three furlong away by informant Mohanlal, who is the brother of the deceased Anokhe Lal.;


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