PAPPU Vs. STATE OF U.P.
LAWS(ALL)-2015-8-196
HIGH COURT OF ALLAHABAD
Decided on August 11,2015

PAPPU Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Supplementary affidavit filed today is taken on record.
(2.) This is the second bail application. The first bail application was rejected on 31.1.2012 by Hon'ble Mrs. Justice Jayashree Tiwari.
(3.) I have heard learned counsel for the applicant and learned A.G.A.;


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