QADIR Vs. STATE OF U.P.
LAWS(ALL)-2020-6-36
HIGH COURT OF ALLAHABAD
Decided on June 04,2020

QADIR Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

Siddharth - (1.) This bail application is being disposed of as per the order dated 04.04.2020 of Hon'ble the Chief Justice.
(2.) No objection has been filed online by learned A.G.A.
(3.) Heard Sri Lihazur Rahman Khan and Sri Araf Khan, learned counsels for the applicant.;


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