FAZLU @ FAZIUL RAHMAN @ DOCTOR @ TANVEER HUSAIN Vs. STATE OF U.P.
LAWS(ALL)-2020-1-523
HIGH COURT OF ALLAHABAD
Decided on January 28,2020

Fazlu @ Faziul Rahman @ Doctor @ Tanveer Husain Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

JASPREET SINGH,J. - (1.) Heard Sri Gopal Narayan Mishra, learned counsel for the Applicant and Sri Sarvesh Kumar Tiwari, learned A.G.A. for the state-respondents.
(2.) The applicant Fazlu @ Faziul Rahman @ Doctor @ Tanveer Husain has moved this bail application seeking bail in respect of his involvement in Session Trial No. 986 of 2011 arising out of Case Crime No. 343 of 1999, under Sections 364-A, 120-B IPC, Police Station Ghajipur, District Lucknow.
(3.) The learned counsel for the applicant submitted that this is the fourth bail application.;


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