Sri Pal Verma vs State Of U.P.
2011 Latest Caselaw 5490 ALL

Citation : 2011 Latest Caselaw 5490 ALL
Judgement Date : 1 November, 2011

Allahabad High Court

Sri Pal Verma 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. - 1379 of 2010
 

 
Petitioner :- Sri Pal Verma
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- A.K. Singh Vats
 
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.

According to the prosecution case age of the child was about 12 years.

Therefore, no ground for bail is made out.

Accordingly the prayer for bail is rejected.

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

Order Date :- 1.11.2011

RS.

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