Shashi Bhushan @ Munna vs The State Of U.P
2011 Latest Caselaw 2312 ALL

Citation : 2011 Latest Caselaw 2312 ALL
Judgement Date : 10 June, 2011

Allahabad High Court

Shashi Bhushan @ Munna 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. - 3061 of 2011
 

 
Petitioner :- Shashi Bhushan @ Munna
 
Respondent :- The State Of U.P
 
Petitioner Counsel :- Mohd. Mansoor
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Devi Prasad Singh,J.

Rejoinder 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 17.4.2010. Considering the facts and circumstances of the case, let the applicant Shashi Bhushan alias Munna 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.537/2010, under Section 2/3 U.P. Gangsters and Anti-Social Activities (Prevention) Act, P.S. Mohanlalganj District Lucknow.

Order Date :- 10.6.2011

Rajneesh AR-PS)

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