AJAY @ BEETU Vs. STATE OF U P
LAWS(ALL)-2018-7-104
HIGH COURT OF ALLAHABAD
Decided on July 06,2018

Ajay @ Beetu Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

Bala Krishna Narayana, J. - (1.) Rejoinder affidavit filed on behalf of the applicant in the Court today is kept on record.
(2.) Heard learned counsel for the parties and perused the material on record.
(3.) By means of this application, the applicant who is involved in Case Crime No. 135 of 2016, under Section 302, 201 I.P.C., P.S.- Sirsaganj, District- Firozabad, is seeking enlargement on bail during the trial.;


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