HARISH CHANDRA KORI Vs. STATE OF U P
LAWS(ALL)-2018-4-44
HIGH COURT OF ALLAHABAD
Decided on April 05,2018

Harish Chandra Kori Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

Karuna Nand Bajpayee, J. - (1.) (Ref. : Criminal Misc. Bail Application No.169109 of 2017)
(2.) This bail application has been filed in appeal on behalf of appellant -Harish Chandra Kori seeking his release on bail who has been convicted and sentenced in Session Trial No.287 of 2009 (State vs. Harish Chandra and others) arising out of Case Crime No.83 of 2009, u/s 498A, 304B, 302 read with Section 34 I.P.C. and Section 3/4 of D.P. Act, Police Station-Kaushambi, District-Kaushambi.
(3.) Heard learned counsel for the appellant and learned A.G.A. for the State.;


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