SALMAN Vs. STATE OF U.P.
LAWS(ALL)-2021-7-4
HIGH COURT OF ALLAHABAD
Decided on July 05,2021

Salman Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

HONBLE SAMIT GOPAL,J. - (1.) The matter has been taken up through Video Conferencing.
(2.) Heard Sri V.M. Zaidi, learned Senior Advocate assisted by Sri M.J. Akhtar, learned counsel 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-Salman, seeking enlargement on bail during trial in connection with Case Crime No.466 of 2020, under Sections 147, 148, 149, 323, 325, 302, 506 I.P.C., Police Station Kithore, District Meerut.;


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