GAGAN PANDIT Vs. STATE OF U P
LAWS(ALL)-2015-9-365
HIGH COURT OF ALLAHABAD
Decided on September 10,2015

Gagan Pandit Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) Heard learned counsels for the applicant and learned A.G.A.
(2.) Record has been perused.
(3.) Submission of the counsel for the applicant is that as certain co-accused persons have already been released on bail, therefore, the applicant should also be released on bail as his case is on parity with the co-accused who have already been so released on bail.;


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