PREM KUMAR Vs. STATE OF U. P.
LAWS(ALL)-2019-4-250
HIGH COURT OF ALLAHABAD
Decided on April 24,2019

PREM KUMAR Appellant
VERSUS
STATE OF U. P. Respondents

JUDGEMENT

Manju Rani Chauhan, J. - (1.) Heard Mr. Daya Shankar Mishra, learned Senior Advocate assisted by Mr. Chandrakesh Mishra, learned counsel for the applicant, Mr. Imran Ullah, learned counsel for the informant and Mr. Om Prakash Mishra, learned A.G.A. for the State.
(2.) Perused the material on record.
(3.) The above mentioned bail application has been filed by the applicant-Prem Kumar @ Pappu @ Prem Prakash with a prayer to enlarge them on bail in Special Trial No. 161A of 2006, under Sections 3, 4, 5, 6, 9, 14 and 15 of Immoral Traffic (Prevention) Act, 1956, Police Station- Maduadeeh, District-Varanasi, during the pendency of the trial.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.