Chandra Pal And Others vs State Of U.P.
2013 Latest Caselaw 1268 ALL

Citation : 2013 Latest Caselaw 1268 ALL
Judgement Date : 24 April, 2013

Allahabad High Court

Chandra Pal And Others vs State Of U.P. on 24 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. - 3953 of 2011
 

 
Petitioner :- Chandra Pal And Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ram Jee Saxena,Raghuvansh Chandra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri Ram Jee Saxena, learned counsel in support of bail prayer of all the appellants and learned AGA for the State.

After hearing Sri Ram Jee Saxena, learned counsel for the appellant at a great length at this stage, we do not find any reason to grant bail to all the appellants . Their bail prayer stands rejected.

Order Date :- 24.4.2013

Priyanka

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