ARUN KUMAR Vs. STATE OF U.P.
LAWS(ALL)-2016-3-157
HIGH COURT OF ALLAHABAD
Decided on March 10,2016

ARUN KUMAR Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

KARUNA NAND BAJPAYEE,J. - (1.) Supplementary affidavit filed today is taken on record.
(2.) This bail application has been filed seeking the release of the applicant on bail in Case Crime No. 210 of 2014, under Section 306 I.P.C., Police Station Rath, District Hamirpur.
(3.) Heard learned counsel for the applicant and learned A.G.A. Perused the record.;


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