NARESH CHANDRA Vs. STATE OF U.P.
LAWS(ALL)-2015-8-156
HIGH COURT OF ALLAHABAD
Decided on August 13,2015

NARESH CHANDRA Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) This application has been filed seeking the release of the applicant on bail in Case Crime No. 211 of 2014, under Section 306 I.P.C., Police Station Nawabganj, District Bareilly.
(2.) Heard learned counsel for the applicant and learned A.G.A.
(3.) Perused the record.;


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