DASHRATH AHIRWAR Vs. STATE OF U.P.
LAWS(ALL)-2015-5-345
HIGH COURT OF ALLAHABAD
Decided on May 21,2015

Dashrath Ahirwar Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Supplementary affidavit filed on behalf of applicant which is taken on record.
(2.) This is second bail application filed by the applicant Dashrath Ahirwar with the prayer to enlarge the applicant on bail in case No.73 of 2013, u/s 364 I.P.C., P.S. Todhi Fatehpur, district Jhansi. First one having been rejected by Hon'ble Mr. Justice Anil Kumar Sharma (Now retired) on 8.7.2014 for non-prosecution.
(3.) Heard learned counsel for the applicant and learned A.G.A. Perused the record.;


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