SMT. SUMAN Vs. STATE OF U.P.
LAWS(ALL)-2020-9-3
HIGH COURT OF ALLAHABAD
Decided on September 04,2020

Smt. Suman Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

IRSHAD ALI,J. - (1.) In view of COVID-19 pandemic, this case is being heard through video conferencing.
(2.) Heard learned counsel for the applicant and learned AGA for the respondent State.
(3.) This is fist application under Section 439 Cr.P.C. in Case Crime No.135/2020 under Sections 306 and 498-A IPC registered at police station Lonar, District Hardoi.;


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