LAVKUSH PATEL Vs. STATE OF U. P.
LAWS(ALL)-2020-12-111
HIGH COURT OF ALLAHABAD
Decided on December 03,2020

Lavkush Patel Appellant
VERSUS
STATE OF U. P. Respondents

JUDGEMENT

Ajay Bhanot,J. - (1.) Heard Sri Pradeep Singh Sengar, learned counsel for the applicant and learned AGA for the State.
(2.) A first information report was lodged against the applicant as Case Crime No. 0203 of 2020 at Police Station- Phulpur, District- Azamgarh on 15.08.2020, under Section 8/21, Narcotic Drugs and Psychotropic Substance Act, 1985.
(3.) The bail application of the applicant was rejected by Additional Sessions Judge/ Special Sessions Judge, Court No. 07, Azamgarh on 1.10.2020.;


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