MANGAL SONI Vs. STATE OF U P
LAWS(ALL)-2001-3-8
HIGH COURT OF ALLAHABAD
Decided on March 12,2001

MANGAL SONI Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) R. D. Shakla, J. Applicant Mangal Soni has applied for his bail in connection with Case Crime No. 421 of 2000 under Section 302/201 I. P. C. relating to police station Chanda, District Sultanpur.
(2.) THIS is the second bail application. First one was decided on merits. It is a case of circumstantial evidence. Nothing was recovered at the instance of the applicant. He is, therefore, allowed bail on his furnishing sureties and a personal bond of the like amount to the satisfaction of the C. J. M. concerned. Bail granted. .;


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