ANUJ PRATAP TYAGI Vs. STATE OF U P
LAWS(ALL)-2018-7-185
HIGH COURT OF ALLAHABAD
Decided on July 31,2018

Anuj Pratap Tyagi Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

Karuna Nand Bajpayee, J. - (1.) Supplementary affidavit filed today is taken on record.
(2.) This application has been filed seeking the release of the applicant on bail in Case Crime No. 118 of 2017, u/ss. 376D, 506 I.P.C., Police Station- Badgaon, District- Saharanpur.
(3.) Heard Sri Sunil Bashisht, Advocate holding brief of Sri Mayank Yadav, learned counsel for the applicant and learned A.G.A.;


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