JAI PRAKASH SHASHTRI Vs. STATE OF UTTAR PRADESH
LAWS(ALL)-2011-12-450
HIGH COURT OF ALLAHABAD
Decided on December 02,2011

Jai Prakash Shashtri Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) The applicant-Jai Prakash Shashtri seeks bail in Case Crime No. 283 of 2008 under Sections 364 and 302 I.P.C., Police Station Hathras Junction, District Hathras/ Mahamayanagar.
(2.) Heard learned counsel for the applicant and learned A.G.A. and perused the material placed on record.
(3.) This is third bail application.;


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