UMENDRA SINGH Vs. STATE OF U.P.
LAWS(ALL)-2019-12-231
HIGH COURT OF ALLAHABAD
Decided on December 09,2019

Umendra Singh Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

SAUMITRA DAYAL SINGH,J. - (1.) Supplementary affidavit filed by the applicants today. Taken on record.
(2.) Heard Smt. Swati Agrawal, learned counsel for the applicants; Sri A.K. Updhayay, learned counsel for the informant as well as Sri C.P. Singh, learned AGA for the State and perused the material placed on record.
(3.) The instant bail application has been filed on behalf of the applicants - Umendra Singh, Dharmendra Kumar, Piyush Singh, Vikas Singh, Rajesh Patel and Moolchand Patel with a prayer to release them on bail in Case Crime No. - 04 of 2019, under Sections - 147, 148, 149, 323, 504, 506, 307, 326 I.P.C., Police Station - Maharajganj, District - Jaunpur, during pendency of trial.;


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