SALMAN Vs. STATE OF U P
LAWS(ALL)-2019-9-77
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on September 18,2019

Salman Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

Anant Kumar, J. - (1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
(2.) The present bail application has been filed by the applicant in Sessions Trial No.96/2015, Case Crime No.1292 of 2014, under Section 302 I.P.C., Police Station - Kaisarganj, District - Bahraich.
(3.) The applicant was earlier on bail but absented himself from the court proceedings from 10.10.2018 and appeared before the court on 22.07.2019.;


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