KARAM ALLAHI Vs. STATE OF U.P.
LAWS(ALL)-2021-7-11
HIGH COURT OF ALLAHABAD
Decided on July 09,2021

Karam Allahi Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

HONBLE SAMIT GOPAL,J. - (1.) Matter taken up through video conferencing.
(2.) Heard Sri Manish Tiwary, learned Senior Counsel assisted by Sri Anurag Vajpeyi, learned counsel appearing for the applicant, Sri Ankit Srivastava, learned brief holder for the State and perused the material on record.
(3.) This bail application under Section 439 of Code of Criminal Procedure has been filed by the applicant Karam Allahi, seeking enlargement on bail during trial in connection with Case Crime No. 129 of 2021, under Sections 420, 467, 468, 120-B I.P.C. and Section 4, 20, 21, 25 of the Indian Telegraph Act, registered at P.S. Phase-3, Noida District Gautam Budh Nagar.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.