Kunwarpal Singh vs State Of U.P.
2011 Latest Caselaw 440 ALL

Citation : 2011 Latest Caselaw 440 ALL
Judgement Date : 23 March, 2011

Allahabad High Court

Kunwarpal Singh vs State Of U.P. on 23 March, 2011

Bench: Vikram Nath




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19868 of 2010
 

 
Petitioner :- Kunwarpal Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Amit Kumar
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Vikram Nath,J.

Heard learned counsel for the applicant and learned AGA.

The applicant is in jail since 23.06.2010. It has been submitted by learned counsel for the applicant that the dispute is purely civil in nature.

Considering the facts and circumstances of the case, the accused applicant deserves bail.

Let applicant Kunwarpal Singh involved in case crime no.681 of 2010 under Sections 420, 467, 468, 471 IPC, P.S. Civil Lines, District Moradabad be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned.

Order Date :- 23.3.2011

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