SONU ALIAS SONU SHARMA DEVENDRA SHARMA IN JAIL Vs. STATE OF U P
LAWS(ALL)-2005-10-48
HIGH COURT OF ALLAHABAD
Decided on October 05,2005

SONU @ SONU SHARMA DEVENDRA SHARMA (IN JAIL) Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

Ravindra Singh, J. - (1.) Heard Dr. C.P. Upadhyaya, learned counsel for the applicant and the learned A.G.A.
(2.) This application is filed by the applicant Sonu alias Sonu Sharma with the prayer that he may be released on bail, in Case Crime no. No. 141 of 2005 Under Sections 342/365/366/376/34 I.P.C. P.S. Sector-39 Noida district Gautam Budh Nagar.
(3.) From the perusal of the record it reveals that in the present case the F.I.R. was lodged by Sri Dharmendra Singh on 10.5.2005 at 11.30 A.M. in respect of the incident occurred on 9.5.2005 at about 8 P.M. The distance of the police station is 8 k.m. from the place of occurrence.;


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