SHAMEEM AHMAD Vs. STATE OF U. P.
LAWS(ALL)-2021-6-70
HIGH COURT OF ALLAHABAD
Decided on June 21,2021

Shameem Ahmad 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 bail-applicant Sri Jitendra Singh, Advocate and learned A.G.A. for the State Sri Prem Prakash, Advocate are connected through video conferencing in virtual hearing of the case.
(3.) The present bail-application is moved on behalf of accused-applicant- Shameem Ahmad, who is involved in Case Crime No.209 of 2020, under Sections 306/511/109/506/504 of I.P.C., registered at Police Station Hussainganj, District Lucknow.;


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