UBAID ULLAH Vs. STATE OF U.P.
LAWS(ALL)-2020-1-501
HIGH COURT OF ALLAHABAD
Decided on January 02,2020

Ubaid Ullah Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

AJIT SINGH,J. - (1.) Sri Kamal Kishor Mishra, Advocate has filed his Vakalatnama on behalf of informant, which is taken on record.
(2.) Heard learned counsel for the applicant, learned counsel for the informant, learned A.G.A. for the State and perused the material on record.
(3.) By means of this application, the applicant who is involved in Case Crime No. 305 of 2019, under sections 302/34 and 120B I.P.C., P.S. Mariyahun, district-Jaunpur and is in jail since 3.10.2019, is seeking enlargement on bail during the trial.;


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