Buddesh Kumar Nigam vs The State Of U.P
2011 Latest Caselaw 2307 ALL

Citation : 2011 Latest Caselaw 2307 ALL
Judgement Date : 10 June, 2011

Allahabad High Court

Buddesh Kumar Nigam vs The 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. - 3581 of 2011
 

 
Petitioner :- Buddesh Kumar Nigam
 
Respondent :- The State Of U.P
 
Petitioner Counsel :- Rajendra Singh Chauhan
 
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 recovery was made from another co-accused Jameel.

Keeping in view the facts and circumstances of the case, let the applicant Buddesh Kumar Nigam 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.458/2011 under Section 3/7 Essential Commodities Act, PS. Dhaurara District Lakhimpur Kheri.

Order Date :- 10.6.2011

Rajneesh AR-PS)

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