Bablu vs State Of U.P.
2012 Latest Caselaw 5683 ALL

Citation : 2012 Latest Caselaw 5683 ALL
Judgement Date : 21 November, 2012

Allahabad High Court

Bablu vs State Of U.P. on 21 November, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 6508 of 2012
 

 
Petitioner :- Bablu
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Rakesh Nayak
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the respondent-State has pointed out that the applicant is a habitual offender. He has been involved in commission of some other crimes. Applicant and two others were involved as accused in Case Crime No.326/12 under Section 395/397/412 IPC, P.S. Gosainganj, District Sultanpur. Certain articles comprising a gold chain, gold ring, laptop and approximately Rs.10 lacs were recovered from the possession of the accused.

It has also been pointed out that the applicant is an accused in Case Crime No.370 of 2012 under Arms Act and Case Crime No.415 of 2012 under the Gangsters and Anti-Social Activities (Prevention) Act, 1986 (for short 'the U.P. Gangsters Act').

Learned counsel appearing for the applicant prays for time.

List after three weeks.

Order Date :- 21.11.2012

A.Nigam