Arvind Tiwari vs State Of U.P.
2013 Latest Caselaw 1215 ALL

Citation : 2013 Latest Caselaw 1215 ALL
Judgement Date : 23 April, 2013

Allahabad High Court

Arvind Tiwari vs State Of U.P. on 23 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. - 158 of 2009
 

 
Petitioner :- Arvind Tiwari
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Anuj Bajpai,K.P.Singh,Vijay Kumar Dixit
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

We have heard Sri Anuj Bajpai, learned Advocate in support of bail prayer of the appellant Arvind Tiwari and learned A.G.A. for the State.

Looking to the specific role assigned to the appellant Arvind Tiwari, at this stage, we do not find any reason to grant bail to him. His bail prayer of the aforesaid appellant is rejected.

Hearing of the appellant is expedited.

Office is directed to prepare paper book and list this appeal for final hearing before the appropriate Bench in the month of July, 2013.

In case the appeal is not heard within a year, the appellant may revive his bail prayer after one year.

Order Date :- 23.4.2013

Priyanka