SURESH SHARMA Vs. STATE OF U.P.
LAWS(ALL)-2015-12-274
HIGH COURT OF ALLAHABAD
Decided on December 21,2015

SURESH SHARMA Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) This second bail application has been filed seeking the release of the applicant on bail in Case Crime No. 374 of 2013, under Sections 376,323 and 34 I.P.C., Police Station Vrindavan, District Mathura. The first bail application was rejected by this Court on 24.9.2015.
(2.) Heard learned counsel for the applicant and learned A.G.A.
(3.) Perused the record.;


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