RAM NARESH Vs. STATE OF U. P.
LAWS(ALL)-2021-7-100
HIGH COURT OF ALLAHABAD
Decided on July 19,2021

RAM NARESH Appellant
VERSUS
STATE OF U. P. Respondents

JUDGEMENT

Sanjay Kumar Singh,J. - (1.) Counter affidavit filed on behalf of informant is taken on record. Learned counsel appearing on behalf of applicant submits that she does not want to file rejoinder affidavit .
(2.) Heard Mrs. Sadhna Upadhya, learned counsel for the applicant, Mr. Virendra Kumar Maurya, learned A.G.A. representing the State of U.P. as well as Shri Varun Kumar Srivastava, learned counsel appearing on behalf of the informant and perused the record.
(3.) The instant bail application has been filed on behalf of the applicant with a prayer to release him on bail in Case Crime No. 231 of 2019, under Sections 396, 412 I.P.C., Police Station-Pinahat, District-Agra during the pendency of trial.;


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