DHEERAJ PRAJAPATI @ DHEERAJ Vs. STATE OF U.P.
LAWS(ALL)-2020-6-32
HIGH COURT OF ALLAHABAD
Decided on June 03,2020

Dheeraj Prajapati @ Dheeraj Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

Siddharth,j. - (1.) In view of the guidelines laid down by this Court, the urgent bail applications have been directed to be heard through Video Conferencing.
(2.) Heard learned counsel for the applicant and Sri Jai Narayan, learned AGA, through Video Conferencing.
(3.) Order on Criminal Misc. Exemption Application;


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