Veer Pal vs State Of U.P.
2013 Latest Caselaw 3577 ALL

Citation : 2013 Latest Caselaw 3577 ALL
Judgement Date : 3 July, 2013

Allahabad High Court

Veer Pal vs State Of U.P. on 3 July, 2013

Bench: Vinod Prasad, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL No. - 39 of 2010
 

 
Appellant :- Veer Pal
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Manoj Kumar,Amit Kumar Gaur
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri Manoj Kumar in support of second bail prayer of appellant Veer Pal and learned AGA for the State.

After hearing learned counsel for the appellant at a great length at this stage, we do not find any reason to grant bail to the appellant Veer Pal. His bail prayer stands rejected.

Order Date :- 3.7.2013

Priyanka

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