Badri Narain Pandey @ Babu vs State Of U.P.
2011 Latest Caselaw 1103 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 23601 of 2010
 

 
Petitioner :- Badri Narain Pandey @ Babu
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Atul Shukla
 
Respondent Counsel :- Govt Advocate,Vijay Prakash
 

 
Hon'ble Vikram Nath,J.

Heard learned counsel for the applicant and learned AGA.

It is not disputed that the co-accused Yogesh Kumar Gupta has been granted bail vide order dated 8.4.2011 passed in Criminal Misc. Bail Application No.3090 of 2011. It has been submitted that the role of the accused applicant is also similar to that of co-accused Yogesh Kumar Gupta. Looking to the facts and circumstances of the case the accused applicant also deserves bail.

Let applicant Badri Narain Pandey alias Babu involved in case crime no.537 of 2010 under Sections 376, 384, 386, 410, 120-B IPC, P.S. Sihani Gate, District Ghaziabad be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned.

Order Date :- 16.4.2011

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