ABHISHEK Vs. STATE OF U.P.
LAWS(ALL)-2019-7-465
HIGH COURT OF ALLAHABAD
Decided on July 02,2019

ABHISHEK Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Heard Sri Jitendra Singh, learned counsel for the applicant-Abhishek, and Sri Om Prakash Mishra, learned A.G.A. for the State.
(2.) Perused the material on record.
(3.) The instant bail application has been filed by the applicant- Abhishek respectively with a prayer to enlarge them on bail in Case Crime No. 19 of 2019, under Sections 420, 272 I.P.C. Police Station- Nangal, District-Bijnor, during the pendency of the trial.;


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