PREETAM SINGH Vs. STATE OF U P
LAWS(ALL)-2020-9-112
HIGH COURT OF ALLAHABAD
Decided on September 18,2020

PREETAM SINGH Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

RAJEEV MISRA,J. - (1.) Heard Mr. Rajeev Kumar Pal, learned counsel for applicant and learned A.G.A. for State.
(2.) This application for anticipatory bail has been filed by applicant Preetam Singh in connection with Case Crime No. 193 of 2020, under sections 420 and 465 IPC, P.S. Mansoorpur, District Muzaffarnagar.
(3.) At the very outset, learned A.G.A. has pointed out that charge-sheet has already been submitted against applicant.;


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