WAREES AHMAD KHAN & 2 OTHERS Vs. STATE OF U P
LAWS(ALL)-2018-2-390
HIGH COURT OF ALLAHABAD
Decided on February 16,2018

Warees Ahmad Khan And 2 Others Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) Order on Crl. Misc. Bail Application No. 382409 of 2016.
(2.) Heard Sri Gopal Chaturvedi, learned Senior Counsel assisted by Sri Anurag Shukla, learned counsel for the appellants and learned AGA appearing on behalf of the State on the bail prayer of the Appellants No. 1 to 3 namely Warees Ahmad Khan, Shabban Khan and Smt. Ghausa Khatoon @ Vasa Vatoon respectively, who have been found guilty under various sections of Indian Penal Code and sentenced to various terms of imprisonment, maximum being life imprisonment. Fine has also been imposed.
(3.) Learned counsel for the Appellant submitted that the Appellant No. 3, Smt. Ghausa Khatoon @ Vase Vatoon is the sister of the Appellant No. 1, Warees Ahmad Khan & Appellant No. 2, Shabban Khan. The deceased Afsar was the husband of the Appellant No. 3, Smt. Ghausa Khatoon @ Vase Vatoon and nephew of the first informant Izlal Khan.;


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