Shyam Saran Gupta vs The State Of U.P.
2011 Latest Caselaw 2263 ALL

Citation : 2011 Latest Caselaw 2263 ALL
Judgement Date : 9 June, 2011

Allahabad High Court

Shyam Saran Gupta vs The State Of U.P. on 9 June, 2011

Bench: Devi Prasad Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- BAIL No. - 953 of 2011
 

 
Petitioner :- Shyam Saran Gupta
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Mohd.Abid Ali
 
Respondent Counsel :- Govt.Advocate,Chandra Shekhar Sinha
 

 
Hon'ble Devi Prasad Singh,J.

The applicant Shyam Saran Gupta is in Jail since more than 6 months. There is recovery of only Rs.30000/- from him.

Hence without expressing any opinion, let applicant Shyam Saran Gupta be released on bail subject to furnishing of two sureties of Rs.50,000/- and a personal bond of the like amount each to the satisfaction of CJM concerned in Case Crime No.518/2010, under Section 406/420/411/120-B IPC, PS, Talkatora, District Lucknow.

Order Date :- 9.6.2011

Rajneesh AR-PS)

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