GAJENDRA SINGH Vs. STATE OF U.P.
LAWS(ALL)-2020-7-7
HIGH COURT OF ALLAHABAD
Decided on July 23,2020

GAJENDRA SINGH Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

HONBLE RAVI NATH TILHARI,J. - (1.) Sri Kamlendra Singh Jadaun, learned counsel for the first informant filed an affidavit to which Sri Ajay Kumar Pathak, learned counsel for the applicant did not propose to file any reply.
(2.) Heard Sri Manish Tiwary, learned Senior Counsel assisted by Sri Ajay Kumar Pathak, learned counsel for the applicant, Sri Anoop Trivedi, learned Senior Counsel assisted by Sri Kamlendra Singh Jadaun, learned counsel for the informant and Sri R.K. Srivastava, learned Additional Government Advocate for the State.
(3.) This bail application has been filed by the applicant Gajendra Singh for releasing him on bail in Case Crime No.186 of 2018, under Sections 147, 148, 149, 302, 307, 504 and 34 I.P.C., P.S. Hathras Junction, district Hathras.;


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