Shankar Rawat vs State Of U.P.
2011 Latest Caselaw 5488 ALL

Citation : 2011 Latest Caselaw 5488 ALL
Judgement Date : 1 November, 2011

Allahabad High Court

Shankar Rawat 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. - 2997 of 2010
 

 
Petitioner :- Shankar Rawat
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Anand Verma
 
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 allegation against the appellant is of committing rape on child girl aged about 12 years.

Therefore, no ground for bail is made out.

Accordingly the prayer for bail is rejected.

List this case in the next cause list for final hearing.

Order Date :- 1.11.2011

RS.

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