Kulvinder Singh vs State Of U.P.
2011 Latest Caselaw 2303 ALL

Citation : 2011 Latest Caselaw 2303 ALL
Judgement Date : 10 June, 2011

Allahabad High Court

Kulvinder Singh 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. - 4158 of 2011
 

 
Petitioner :- Kulvinder Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- J.K. Gupta
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Devi Prasad Singh,J.

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

The applicant is not named in the F.I.R.

Keeping in view the facts and circumstances of the case, let the applicant Kulvindar Singh be released on bail subject to furnishing of two sureties of Rs.20,000/- and a personal bond of the like amount to the satisfaction of CJM concerned in Case Crime No.1110 of 2010 under Section 379/411 IPC PS Mailani District Kheri.

Order Date :- 10.6.2011

Rajneesh AR-PS)

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