MONISH Vs. STATE OF U. P.
LAWS(ALL)-2021-6-77
HIGH COURT OF ALLAHABAD
Decided on June 21,2021

Monish Appellant
VERSUS
STATE OF U. P. Respondents

JUDGEMENT

Vikas Kunvar Srivastav,J. - (1.) The case is called out through video conferencing.
(2.) Learned counsel for the applicant, Sri Pramod Kumar Yadav, Advocate appears through video conferencing in virtual hearing and learned A.G.A. for the State, Sri Prem Prakash, Advocate also appears through video conferencing in virtual hearing.
(3.) The present bail application is filed on behalf of the accused-applicant- Monish, who is involved in Case Crime No.169/2020 under Sections 376 of I.P.C., registered at Police Station - Makhi, District- Unnao.;


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