Raju vs State Of U.P.
2013 Latest Caselaw 1331 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 8123 of 2008
 

 
Petitioner :- Raju
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Birendra Singh Khokher,A.T.Kulshrestha,Ajay Yadav,Nirvikar Gupta
 
Respondent Counsel :- Govt. Advocate,Piyush Dubey
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri S.K. Yadav learned Advocate for appellant Devendra and Sri Birendra Singh Khokher learned Advocate for appellant Raju and we have also heard Sri Piyush Dubey counsel for the informant and learned AGA for the State. 

Looking to the injury and allegation against them, at this stage, we are not inclined to grant bail to the appellants, namely, Devendra and Raju.  Their bail prayers are declined and rejected.

Hearing of the appeal is expedited.

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

In case hearing of appeal is not concluded in a year, appellants may revive their bail prayer.

Order Date :- 25.4.2013

Priyanka