Gongu vs State Of U.P.
2011 Latest Caselaw 2270 ALL

Citation : 2011 Latest Caselaw 2270 ALL
Judgement Date : 9 June, 2011

Allahabad High Court

Gongu 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. - 3755 of 2011
 

 
Petitioner :- Gongu
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Bhupendra Veer Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Devi Prasad Singh,J.

Heard learned counsel for the applicant, learned A.G.A. and perused record.

Keeping in view the nature of injury as well as the fact and circumstances of the case, let the applicant Gongu be released on bail subject to furnishing of two sureties of Rs.20,000/- each and a personal bond of the like amount to the satisfaction of CJM concerned in Case Crime No.1066/2010 under Section 307, 323, 504, 506 IPC PS Ghazipur, District Lucknow.

Order Date :- 9.6.2011

Rajneesh AR-PS)

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