AZAM Vs. STATE OF U.P.
LAWS(ALL)-2020-5-49
HIGH COURT OF ALLAHABAD
Decided on May 06,2020

Azam Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

Neeraj Tiwari - (1.) This bail application has been taken up during lock-down period as an urgent one.
(2.) Learned AGA/State has sent written objection through online, hard copy of the same is taken on record.
(3.) Perused the records as well as written objection filed by State.;


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