ANIL KUMAR Vs. STATE OF U.P.
LAWS(ALL)-2015-9-246
HIGH COURT OF ALLAHABAD
Decided on September 23,2015

ANIL KUMAR Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Heard learned counsel for the applicant and learned A.G.A.
(2.) Perused the record.
(3.) This is second bail application. The Criminal Misc. First Bail Application No. 11066 of 2012 has been rejected by this court on 18.09.2013 by Hon'ble Mrs. Jayashree Tiwari, J.;


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