SUNIL SINGH Vs. STATE OF U.P.
LAWS(ALL)-2020-6-1
HIGH COURT OF ALLAHABAD
Decided on June 01,2020

SUNIL SINGH Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

HONBLE SIDDHARTH,J. - (1.) In view of the guidelines laid down by this Court, the urgent bail applications have been directed to be heard through Video Conferencing.
(2.) Heard learned counsel for the applicant and Sri Mithlesh Kumar, learned AGA, through Video Conferencing.
(3.) Perused the material on record.;


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