SONU Vs. STATE OF U.P.
LAWS(ALL)-2019-6-25
HIGH COURT OF ALLAHABAD
Decided on June 07,2019

SONU Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

Manju Rani Chauhan,J. - (1.) Supplementary affidavit filed on behalf of the applicant in Court today is taken on record.
(2.) Heard Sri Syed Ayyaz Akhatar, Advocate holding brief of Sri Syed Faiz Hasnain, learned counsel for the applicant and Sri Om Prakash Mishra, learned A.G.A. for the State as well as perused the material on record.
(3.) The present bail application has been filed by the applicant-Sonu @ Sonpal with a prayer to enlarge him on bail in Case Crime No. 171 of 2017, under Sections 366, 376 and 506 I.P.C. Police Station-Dholna, District-Kasganj, during the pendency of the trial.;


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