Chheddu (Second Bail) vs The State Of U.P.
2013 Latest Caselaw 3334 ALL

Citation : 2013 Latest Caselaw 3334 ALL
Judgement Date : 20 June, 2013

Allahabad High Court

Chheddu (Second Bail) vs The State Of U.P. on 20 June, 2013

Bench: Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- BAIL No. - 3649 of 2013
 

 
Applicant :- Chheddu (Second Bail)
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Dinesh Kumar
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

This is the second application for bail moved by the applicant Chhedu.

The first application for bail was rejected by a Co-ordinate Bench (Sudhir Kumar Saxena, J.) by means of order dated 08.3.2013.

Accordingly, let this case be placed before the appropriate Bench.

Order Date :- 20.6.2013

A.Nigam

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