MANISH PANDEY Vs. STATE OF U P
LAWS(ALL)-2008-3-145
HIGH COURT OF ALLAHABAD
Decided on March 20,2008

MANISH PANDEY Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

BARKAT ALI ZAIDI, J. - (1.) - The com ­plainant (Azizuddin Ansari) was returning after withdrawing money from the Bank in Varanasi City proper, when he was waylaid by two motorcycle riding robbers, who fired upon him, causing fire arm injury in his left leg in consequence whereof, he fell down.
(2.) TWO robbers, thereafter, escaped with a 'Jhola' in which the complainant was carrying his money Rs. 18000/ -. Heard Sri Shyam Sudarshan ad ­vocate for the applicant and Mohd. Israil Siddiqui, Addl. Government Advocate for the State.
(3.) THE application of the applicant was rejected by the Sessions Judge, who has come to this Court.;


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