GANGA PRASAD Vs. STATE OF U.P.
LAWS(ALL)-2020-1-151
HIGH COURT OF ALLAHABAD
Decided on January 10,2020

GANGA PRASAD Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

SAUMITRA DAYAL SINGH,J. - (1.) Supplementary counter affidavit filed today is taken on record.
(2.) Heard Sri Dharmendra Singhal, learned Senior Counsel, assisted by Sri Shivendra Raj Singhal, learned counsel for the applicant and Sri Kamal Krishna, learned Senior Counsel assisted by Sri Ghan Shyam Das, learned counsel for the informant and Sri Manoj Kumar Dwivedi, learned AGA for the State.
(3.) The instant bail application has been filed on behalf of the applicant - Ganga Prasad with a prayer to release him on bail in Case Crime No. -9 of 2016, S.T. No.133 of 2016, under Sections -302, 504, 506, 307 I.P.C., Police Station -Kurawali, District -Mainpuri, during pendency of trial.;


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