CHANDAN SINGH ALIAS PAPPU SINGH Vs. STATE OF U P
LAWS(ALL)-2016-8-103
HIGH COURT OF ALLAHABAD
Decided on August 01,2016

Chandan Singh Alias Pappu Singh Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) This application has been moved seeking the release of the applicants on bail in Case Crime No.48 of 2016, u/s 147, 148, 149, 302, 120B, 506 I.P.C. and 7 Criminal Law Amendments Act, Police Station-Sarnath, District-Varanasi.
(2.) Heard Shri V.P. Srivastava, learned Senior Counsel, assisted by Shri Diwan Saifullah Khan, learned counsel for the applicant; Shri R.P. Rajan, learned counsel for the informant and learned A.G.A. for the State.
(3.) Perused the record.;


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