Chandra Shekhar Pandey vs State Of U.P.
2013 Latest Caselaw 3745 ALL

Citation : 2013 Latest Caselaw 3745 ALL
Judgement Date : 5 July, 2013

Allahabad High Court

Chandra Shekhar Pandey vs State Of U.P. on 5 July, 2013

Bench: Vinod Prasad, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL No. - 4984 of 2003
 

 
Appellant :- Chandra Shekhar Pandey
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Kameshwar Singh
 
Counsel for Respondent :- A.G.A.,Rajeev Upadhyay,S.K. Mishra
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri Sunil Singh holding brief of Sri Kameshwar Singh counsel for the appellant and learned AGA for the State. None is present for the informant even in the revised call.

After hearing the learned counsel for the appellant, we do not find any reason to grant bail to the appellant Chandra Shekhar Pandey. His bail prayer stands rejected.

Order Date :- 5.7.2013

Priyanka

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