SANJAY PRATAP SINGH Vs. STATE OF UTTAR PRADESH
LAWS(ALL)-2020-5-112
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on May 06,2020

SANJAY PRATAP SINGH Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

PANKAJ KUMAR JAISWAL,J. - (1.) When the case was taken up today through videoconferencing, Sri Ajai Kumar Singh, learned Counsel for the applicant and Ms. Nand Prabha Shukla, learned Additional Government Advocate for the State appeared.?
(2.) Applicant-Sanjay Pratap Singh apprehends his arrest in FIR No.91 of 2020, under Section 386 IPC, Police Station Kotwali City, District Hardoi.?
(3.) In compliance of the order dated 29.4.2020, today instructions have been received from the State.;


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