Virendra Kumar vs State Of U.P.
2011 Latest Caselaw 2314 ALL

Citation : 2011 Latest Caselaw 2314 ALL
Judgement Date : 10 June, 2011

Allahabad High Court

Virendra Kumar 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. - 4160 of 2011
 

 
Petitioner :- Virendra Kumar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ajeet Kumar Srivastava
 
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 in Jail since 2008.

Keeping in view the facts and circumstances of the case, let the applicant Virendra Kumar 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.1160/2008 under Section 3 (1) U.P. Gangsters & Anti-Social Activities (Prevention) Act, PS Kadipur, District Sitapur.

Order Date :- 10.6.2011

Rajneesh AR-PS)

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