GUDDU YADAV ALIAS SHRAVAN KUMAR Vs. STATE OF U.P.
LAWS(ALL)-2020-9-88
HIGH COURT OF ALLAHABAD
Decided on September 18,2020

Guddu Yadav Alias Shravan Kumar Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

Rajesh Singh Chauhan,J. - (1.) Matter has been taken up through video conferencing.
(2.) Heard learned counsel for the applicant and learned A.G.A.
(3.) The present applicant is in jail since 11.8.2019 in Case Crime No.591 of 2019, under Sections 364/302/201/34 IPC, Police Station ? Para, District ? Lucknow.;


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