Jwala Prasad vs State Of U.P.
2011 Latest Caselaw 5475 ALL

Citation : 2011 Latest Caselaw 5475 ALL
Judgement Date : 1 November, 2011

Allahabad High Court

Jwala Prasad vs State Of U.P. on 1 November, 2011

Bench: Imtiyaz Murtaza




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- CRIMINAL APPEAL No. - 1460 of 2010
 

 
Petitioner :- Jwala Prasad
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Naveen K. Pandey,A P Singh Vishen,Angraj Nath Shukla
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Heard learned counsel for the appellant and the learned A.G.A. for the State and perused the lower court's record.

The deceased died within a period of seven years of her marriage on account of ante-mortem injuries.

Therefore, no ground for bail is made out.

Office is directed to list this appeal along with connected criminal appeals for final hearing in the next cause list.

Order Date :- 1.11.2011

RS.

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