YOGENDRA GUPTA AND OTHERS Vs. STATE OF UTTAR PRADESH AND ANOTHER
LAWS(ALL)-2011-11-550
HIGH COURT OF ALLAHABAD
Decided on November 28,2011

Yogendra Gupta And Others Appellant
VERSUS
State of Uttar Pradesh and Another Respondents

JUDGEMENT

- (1.) Heard the learned counsel for the applicants and the learned AGA and perused the record.
(2.) The learned Magistrate, keeping in view the materials on record, arrived at the conclusion that there were sufficient material on record to summon the accused. The finding of the learned Magistrate is based on proper appraisal of the relevant material. The petition has no merit and is liable to be dismissed.
(3.) The learned counsel for the applicants further submitted that the applicants being law abiding citizens, intend to appear before the courts below to seek bail, therefore, they may be provided some interim protection.;


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