Kailash Singh @ Doctor vs State Of U.P.
2011 Latest Caselaw 2269 ALL

Citation : 2011 Latest Caselaw 2269 ALL
Judgement Date : 9 June, 2011

Allahabad High Court

Kailash Singh @ Doctor vs 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. - 308 of 2011
 

 
Petitioner :- Kailash Singh @ Doctor
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Neeraj Trivedi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Devi Prasad Singh,J.

The child kidnapped, has been recovered that too, not from the possession of the applicant.

Keeping in view the facts and circumstances of the case, let the applicant Kailash Singh alias Doctor be released on bail subject to furnishing two sureties of Rs.50,000/- and a personal bond of like amount each to the satisfaction of the court concerned in Case Crime No.215/2010, under Section 452, 328, 392, 364-A IPC and 2/3 U.P. Gangsters Act, P.S. Krishnanager, District Lucknow.

Order Date :- 9.6.2011

Rajneesh AR-PS)

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