Banti @ Brijesh Kumar Jain vs State Of U.P.
2013 Latest Caselaw 1040 ALL

Citation : 2013 Latest Caselaw 1040 ALL
Judgement Date : 17 April, 2013

Allahabad High Court

Banti @ Brijesh Kumar Jain 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. - 2308 of 2011
 

 
Petitioner :- Banti @ Brijesh Kumar Jain
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Akhilesh Singh,Dileep Kumar
 
Respondent Counsel :- Govt. Advocate,Sushil Kumar Dubey,Umesh Chandr Misra
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Rejoinder affidavit filed by Sunil Singh, learned Advocate is taken on record.

We have heard Sri Rajeev Gupta, learned counsel for the appellant, Banti @ Brijesh Kumar Jain, Sri Sunil Singh, learned counsel for the appellant, Sumeer @ Pappu, Sri Manish Tiwari, learned counsel for the appellant, Taufiq in connected Criminal Appeal Nos. 2308 of 2011, 2641 of 2011 and 3181 of 2011, Sri Sushil Kumar Dubey, learned counsel for the informant and learned AGA for the State.

After hearing all the counsel for the aforesaid appellants and after going through the allegations and the injury sustained, we do not find any reason to grant bail to any one of them. Their bail prayer stands rejected.

Order Date :- 17.4.2013

Priyanka