ALOK SINGH Vs. STATE OF U.P.
LAWS(ALL)-2020-2-304
HIGH COURT OF ALLAHABAD
Decided on February 05,2020

ALOK SINGH Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Counter affidavit filed is taken on record.
(2.) Heard SriGopal Swarup Chaturvedi, learned Senior Counselassisted by SriImran Ullah,learned counsels for the applicant, SriRakesh Dubey,learned counsel for the informant and learned A.G.A. for the State and perused the record.
(3.) The present bail application has been filed by the applicant, Dr.Alok Singh, in Case Crime No. 920 of 2019, under Sections- 498-A, 306 IPC , Police Station- Cantt, District- Varanasi, with the prayer to enlarge him on bail.;


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