SHIV ADHAR Vs. STATE OF U P
LAWS(ALL)-2015-2-203
HIGH COURT OF ALLAHABAD
Decided on February 27,2015

Shiv Adhar Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) HEARD Sri Satish Chaturvedi Senior Advocate, assisted by Sheshadri Trivedi, learned counsel for the appellants, learned A.G.A. for the State of U.P. and perused the lower court's record.
(2.) THIS is the second bail application no. 384690 of 2014 filed on behalf of Shiv Adhar and Sarju.
(3.) THE first bail application of the appellants has been rejected by another Bench of this court on 23.8.2012. From perusal of record it reveals that the First Information Report of this case has been lodged by Sri Ram Chet Yadav, p.w. -4, on 14.7.1993 at 3.15 a.m. in respect of the incident allegedly occurred on 13.7.1993 at about 9.30 p.m.;


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