BANTOO Vs. STATE OF U P
LAWS(ALL)-2012-3-95
HIGH COURT OF ALLAHABAD
Decided on March 30,2012

BANTOO Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) The first bail application was dismissed in default and second bail application has been filed.
(2.) The applicant Bantoo in a case under Section 307 I.P.C. Police Station Sirsaganj, District Firozabad has applied for bail.
(3.) Heard learned counsel for the applicant as well as learned A.G.A for the State.;


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