Ali Ahmad vs State Of U.P.
2012 Latest Caselaw 3794 ALL

Citation : 2012 Latest Caselaw 3794 ALL
Judgement Date : 28 August, 2012

Allahabad High Court

Ali Ahmad vs State Of U.P. on 28 August, 2012

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21035 of 2012
 

 
Petitioner :- Ali Ahmad
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- V.K. Jaiswal
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri V.K. Jaiswal, learned counsel for the applicant and learned AGA for the State.

There are no reported criminal antecedents agaisnt the applicant.

Keeping in view the nature of submissions advanced, the applicant is entitled for bail.

Let the applicant Ali Ahmad involved in case crime No. 845 of 2012, under Section 3/5/8 Cows Slaughter Act and under Sections 504/307/153A I.P.C. and Sectioin 7 Criminal Law Amendment Act, Police Sation-Loni, District Ghaziabad be enlarged on bail on his executing a personal bond and furnishing two sureties each in the like amount to the satisfaction to the Court concerned.

Order Date :- 28.8.2012