Guddu @ Viajy Prakash vs State Of U.P.
2012 Latest Caselaw 5741 ALL

Citation : 2012 Latest Caselaw 5741 ALL
Judgement Date : 26 November, 2012

Allahabad High Court

Guddu @ Viajy Prakash vs State Of U.P. on 26 November, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 4923 of 2012
 

 
Petitioner :- Guddu @ Viajy Prakash
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Kaushal Kishore Tewari
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the respondent-State has pointed out that costs imposed vide order dated 30.10.2012 have been deposited. It has been pointed out that on the basis of affidavit filed in court today and taken on record that the applicant has been involved in twentyfour other cases. Criminal history of the applicant spans between the year 1986 to 2009. The cases are of very serious nature viz. of commission of offence under Section 392, 397, 395, 399, 307 and 302 I.P.C. and, therefore, the applicant is not entitled to bail.

None is present for the applicant.

List tomorrow.

However, it is made clear that the case shall be decided tomorrow whether or counsel for the applicant appears or not. .

Order Date :- 26.11.2012

A.Nigam