SUBHASH SINGH Vs. STATE OF U.P.
LAWS(ALL)-2010-5-406
HIGH COURT OF ALLAHABAD
Decided on May 14,2010

SUBHASH SINGH Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

Raj Mani Chauhan, J. - (1.) Learned A.G.A. files counter affidavit, which is taken on record.
(2.) Heard learned counsel for the applicant and learned A.G.A for the State as well as perused the record.
(3.) The accused applicant Subhash Singh, S/o Raja Ram Singh, R/o Village Surauli, P.S. Gosaiganj, District Sultanpur who is involved and detained in case Crime No. 107 of 2010 under Sections 364, 302, 201 IPC, from P.S. Gosaiganj, District Sultanpur and he has applied for bail.;


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