KANHAIYA PAL Vs. STATE OF U. P.
LAWS(ALL)-2019-4-216
HIGH COURT OF ALLAHABAD
Decided on April 04,2019

Kanhaiya Pal Appellant
VERSUS
STATE OF U. P. Respondents

JUDGEMENT

- (1.) Ref: Criminal Misc. Bail Application No. 385877 of 2016.? This bail application has been filed seeking the release of the appellant on bail, who has been convicted and sentenced in S.T. No. 207 of 2011, State vs. Kanhaiya Pal and another, Case Crime No. 70 of 2011, under Sections 498A, 304B I.P.C, P.S.- Khukhundu, District- Deoria.
(2.) Heard learned counsel for the appellant and learned A.G.A.
(3.) Perused the record.;


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