SHYAM SINGH AND ANR. Vs. STATE OF U.P.
LAWS(ALL)-2011-4-561
HIGH COURT OF ALLAHABAD
Decided on April 20,2011

Shyam Singh And Anr. Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

Naheed Ara Moonis, J. - (1.) HEARD the learned Counsel for the Appellants and the learned A.G.A.
(2.) ADMIT and connect with Criminal Appeal No. 2332 of 2011. Summon the lower court record.
(3.) SINCE both the appeals are arising out by common judgment the prayer for bail are being considered and disposed of by means of the common order.;


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