Surendra Singh vs State Of U.P.
2013 Latest Caselaw 998 ALL

Citation : 2013 Latest Caselaw 998 ALL
Judgement Date : 16 April, 2013

Allahabad High Court

Surendra Singh 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. - 5034 of 2010
 

 
Petitioner :- Surendra Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ajay Sengar,B.M. Tripathi,Jagdish S.Sengar,S N Verma
 
Respondent Counsel :- Govt.Advocate,Jetendra Kumar Bharti,Kamlesh Kumar Verma,Raj Kumar
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Counter affidavit filed by AGA today is taken on record.

Sri Ajeet Solanki, learned Advocate for the appellant on his own violation has preferred not to file any rejoinder affidavit and argue bail prayer of appellant, namely, Surendra Singh.

After hearing Sri Solanki, learned counsel for the appellant at a great length at this stage, we do not find any reason to grant bail to all the appellant, namely, Surendra Singh. The prayer stands rejected.

Order Date :- 16.4.2013

Priyanka

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