Pankaj Singh And Another vs State Of U.P.
2011 Latest Caselaw 2272 ALL

Citation : 2011 Latest Caselaw 2272 ALL
Judgement Date : 9 June, 2011

Allahabad High Court

Pankaj Singh And Another 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. - 9673 of 2010
 

 
Petitioner :- Pankaj Singh And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Amar Nath Dubey
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Devi Prasad Singh,J.

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

Submission of applicants' counsel is that co-accused Karunesh Kumar alias Babbuu Mishra, having same role, has been granted bail by this Court in Crl. Misc. Case No.7263 (B) of 2010 by the order dated 29.9.2010, which has not been disputed by the learned AGA.

Accordingly, let the applicants Pankaj Singh and Umesh Singh be released on bail subject to furnishing two sureties of Rs.60,000/- each and a personal bond of the like amount to the satisfaction of CJM concerned in Case Crime No.149/2010 under Section 394/411/120-B IPC PS Maheshganj, District Pratapgarh.

Order Date :- 9.6.2011

Rajneesh AR-PS)