SURAJ MEHATA Vs. STATE OF U P
LAWS(ALL)-2019-4-161
HIGH COURT OF ALLAHABAD
Decided on April 30,2019

Suraj Mehata Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

Manju Rani Chauhan - (1.) Heard Mr. Rakesh Pandey, Advocate assisted by Mr. A.R. Siddiqui and Mr. Gaurav Tiwari, learned counsel for the applicants-Suraj Mehata and Arvind Singh, Sri Dhiraj Kumar Pandey, learned counsel for the applicants-Suresh Mishra and Mr. Om Prakash Mishra, learned A.G.A. for the State.
(2.) Perused the material on record.
(3.) The above three bail applications have been filed by the applicants- Suraj Mehata, Suresh Mishra and Arvind Singh respectively with a prayer to enlarge them on bail in Case Crime No. 44 of 2019, under Sections 419, 420, 272 and 273 I.P.C. Police Station-Govind Nagar, District-Kanpur Nagar, during the pendency of the trial.;


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