Ashok Yadav & Another vs State Of U.P.
2013 Latest Caselaw 1023 ALL

Citation : 2013 Latest Caselaw 1023 ALL
Judgement Date : 17 April, 2013

Allahabad High Court

Ashok Yadav & Another vs State Of U.P. on 17 April, 2013

Bench: Vinod Prasad, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 5952 of 2010
 

 
Petitioner :- Ashok Yadav & Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- A.N. Mishra,Neeraj Mishra,P.K.Giri
 
Respondent Counsel :- Govt. Advocate,M.C.Yadav
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

We have heard learned counsel in support of second bail application of appellant Ram Asharay Yadav as Sri M.C. Yadav counsel for the informant and learned AGA for the State.

After hearing learned counsel for the appellant and learned AGA at a great length at this stage, we do not find any reason to grant bail to the appellant. The bail prayer stands rejected.

Order Date :- 17.4.2013

Priyanka

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