Pramod Kumar vs State Of U.P.
2012 Latest Caselaw 5470 ALL

Citation : 2012 Latest Caselaw 5470 ALL
Judgement Date : 5 November, 2012

Allahabad High Court

Pramod Kumar vs State Of U.P. on 5 November, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 6939 of 2012
 

 
Petitioner :- Pramod Kumar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Manish Kumar Shukla
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

This is third application bail in Case Crime No. 107 of 2007 under Section 8/20, Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the N.D.P.S. Act'), Police Station Kotwali Dehat, District Bahraich.

The first two applications for bail have been rejected by Coordinate Bench (Ashwani Kumar Singh,J.)

Let this application for bail be placed before the same Bench after obtaining orders from Hon'ble the Chief Justice/Senior Judge.

Order Date :- 5.11.2012

A.Nigam

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