Chunni Lal vs State Of U.P.
2011 Latest Caselaw 2295 ALL

Citation : 2011 Latest Caselaw 2295 ALL
Judgement Date : 10 June, 2011

Allahabad High Court

Chunni Lal 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. - 3152 of 2011
 

 
Petitioner :- Chunni Lal
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Srees Kumar Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Devi Prasad Singh,J.

Counter affidavit filed today is taken on record.

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

The applicant is in Jail since last almost six months.

Keeping in view the facts and circumstances of the case, let the applicant Chunni Lal be released on bail subject to furnishing 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.3B/2011 under Section 457, 380, 411 IPC PS Sandila, District Hardoi.

Order Date :- 10.6.2011

Rajneesh AR-PS)

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