TRIBHUWAN @ KATALI Vs. STATE OF U.P.
LAWS(ALL)-2020-3-73
HIGH COURT OF ALLAHABAD
Decided on March 18,2020

Tribhuwan @ Katali Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

J.J.MUNIR,J. - (1.) Supplementary affidavit filed on behalf of the applicant today in Court is taken on record.
(2.) This is an application for bail on behalf of the applicant, Tribhuwan @ Katali, in connection with Case Crime No.363 of 2019, under Section 3(1) of the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986, Police Station Farendra, District Maharajganj.
(3.) Heard Sri Pradeep Kumar-VI, learned Counsel for the applicant and Sri C.P. Singh, learned A.G.A. appearing for the State.;


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