Bhagwan Das vs State Of U.P.
2013 Latest Caselaw 3425 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL No. - 5709 of 2010
 

 
Appellant :- Bhagwan Das
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Amit Kumar Srivastava,Krishna Gopal
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri Amit Kumar Srivastava, learned counsel in support of third bail prayer of appellant Bhagwan Das and learned AGA for the State.

Counter affidavit filed by learned AGA is taken on record.

Sri Amit Kumar Srivastava learned counsel for the appellant on his own violation has declined to file any rejoinder affidavit and argued bail prayer of appellant Bhagwan Das.

Looking to the injury and allegation against him, at this stage, we are not inclined to grant bail to the appellant Bhagwan Das. His bail prayer is declined and rejected.

Hearing of the appeal is expedited.

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

In case hearing of appeal is not concluded in a year, appellant may come up again before us with his bail prayer.

Order Date :- 1.7.2013

Priyanka