MONI @ MONIT Vs. STATE OF U P
LAWS(ALL)-2016-7-278
HIGH COURT OF ALLAHABAD
Decided on July 26,2016

Moni @ Monit Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) Counter affidavit on behalf of the State filed today is taken on record.
(2.) This application has been filed seeking the release of the applicant on bail in Case Crime No. 479 of 2014, u/s 302 I.P.C., Police Station- Titavi, District- Muzaffar Nagar.
(3.) Heard learned counsel for the applicant and learned A.G.A.;


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