Pappu vs State Of U.P.
2013 Latest Caselaw 3446 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL No. - 664 of 2011
 

 
Appellant :- Pappu
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- P.K. Chauhan,Apul Misra,Manoj Kumar Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri Apul Mishra, learned Advocate for appellant Pappu in Criminal Appeal No. 664 of 2011 and learned AGA for the State.

Since from the perusal of the record, we find that appellant Pappu is the main shooter therefore after hearing Sri Apul Mishra, learned Advocate for the appellant Pappu, at this stage, we are not inclined to grant bail to the appellant Pappu. 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