Aijaj @ Pintu vs State Of U.P.
2011 Latest Caselaw 2277 ALL

Citation : 2011 Latest Caselaw 2277 ALL
Judgement Date : 9 June, 2011

Allahabad High Court

Aijaj @ Pintu 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. - 9260 of 2010
 

 
Petitioner :- Aijaj @ Pintu
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Anil Kumar Awasthi
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Devi Prasad Singh,J.

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

Being a cross case with regard to same incident, an offence under Section 307 IPC, let the applicant Aijaj alias Pintu, be released on bail subject to furnishing two sureties of Rs.20,000/- and a personal bond of like amount each to the satisfaction of the court concerned in Case Crime No.5076/2010, under Section 147/148/149/307 P.S. Kotwali District Unnao.

Order Date :- 9.6.2011

Rajneesh AR-PS)

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