Prakash Chandra vs The State Of U.P
2011 Latest Caselaw 6435 ALL

Citation : 2011 Latest Caselaw 6435 ALL
Judgement Date : 9 December, 2011

Allahabad High Court

Prakash Chandra vs The State Of U.P on 9 December, 2011

Bench: Satyendra Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- BAIL No. - 3455 of 2011
 

 
Petitioner :- Prakash Chandra
 
Respondent :- The State Of U.P
 
Petitioner Counsel :- Rajiva Dubey
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Satyendra Singh Chauhan,J.

Heard learned counsel for the applicant and the learned AGA.

This is the second bail application moved on behalf of the applicant.

The position of rejection of Ist bail application continues as the alleged deceased has still not been recovered, therefore, no ground for grant of bail to the applicant is made out.

Bail application is accordingly rejected. However, the trial court is directed to conclude the trial expeditiously, say within one year.

Order Date :- 9.12.2011

BLY

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