Shankar @ Daddi And Another vs State Of U.P.
2013 Latest Caselaw 967 ALL

Citation : 2013 Latest Caselaw 967 ALL
Judgement Date : 16 April, 2013

Allahabad High Court

Shankar @ Daddi And Another vs State Of U.P. on 16 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. - 2325 of 2010
 

 
Petitioner :- Shankar @ Daddi And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Govind Saran Hajela
 
Respondent Counsel :- Govt. Advocate,A.K.Tripathi
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

We have heard Sri Govind Saran Hajela in support of bail prayer by appellants Shankar @ Daddi and Ballu @ Balak Das in Criminal Appeal No. 2325 of 2010 and also on behalf of appellant Kallu @ Kalyan Singh in Criminal Appeal No. 2295 of 2010 and on behalf of appellants Toran Yadav and Raghuveer Yadav in Criminal Appeal No. 3127 of 2010.

We have also heard Sri R.D. Dahdia in support of appellant, Bhan Singh in Criminal Appeal No. 3013 of 2010.

After hearing Sri Hajela and Sri Dahdia at a great length and after perusal the impugned judgment, We do not find any reason to grant bail to the aforesaid appellants, looking to the allegations against them and the injuries sustained by the deceased.

Bail is aforesaid appellants therefore, stands rejected.

Order Date :- 16.4.2013

Priyanka