Dharmendra Yadav vs State Of U.P.
2011 Latest Caselaw 2294 ALL

Citation : 2011 Latest Caselaw 2294 ALL
Judgement Date : 10 June, 2011

Allahabad High Court

Dharmendra Yadav vs State Of U.P. on 10 June, 2011

Bench: Devi Prasad Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- BAIL No. - 1995 of 2011
 

 
Petitioner :- Dharmendra Yadav
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- A.K. Kushwaha,Atul Kumar Yadav,Dinesh Kumar Yadav
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Devi Prasad Singh,J.

Supplementary filed today is taken on record.

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

Submission of the learned counsel for the applicant is that the applicant has been granted bail in the two cases shown in the Gang Chart.

Keeping in view the facts and circumstances of the case, let the applicant Dharmendra Yadav, 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.2/2011 under Section 3 (1) of U.P. Gangsters and Anti-social Activities (Prevention) Act, PS Jalalpur District Ambedkarnagar.

Order Date :- 10.6.2011

Rajneesh AR-PS)