VISHAL RAJPOOT Vs. STATE OF U P
LAWS(ALL)-2013-7-416
HIGH COURT OF ALLAHABAD
Decided on July 17,2013

Vishal Rajpoot Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) Rejoinder affidavit on behalf of the applicant filed today is taken on record.
(2.) This bail application has been moved on behalf of the applicant Vishal Rajpoot who is involved in Case Crime No. 377 of 2012, under Sections 498-A and 304-B I.P.C. and of D.P. Act, Police Station Farrukhabad, District Farrukhabad.
(3.) Heard learned counsel for the applicant and the learned A.G.A. and perused the materials on record.;


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