PRATIBHA BHOORA Vs. STATE OF U.P.
LAWS(ALL)-2020-4-3
HIGH COURT OF ALLAHABAD
Decided on April 17,2020

Pratibha Bhoora Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

HONBLE JASPREET SINGH,J. - (1.) Perused the FIR and other papers annexed with this bail application.
(2.) The applicant Pratibha Bhoora has moved this bail application seeking bail in respect of her involvement in Case Crime No. 37 of 2019, under Section 406, 420, 467, 468, 471 and 120-B I.P.C. Police Station Vikas Nagar, District Lucknow.
(3.) Written submissions have been submitted on behalf of the learned counsel for the applicant through e-mail which has been taken on record.;


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