Murari Lal vs State Of U.P.
2013 Latest Caselaw 1590 ALL

Citation : 2013 Latest Caselaw 1590 ALL
Judgement Date : 2 May, 2013

Allahabad High Court

Murari Lal vs State Of U.P. on 2 May, 2013

Bench: Vinod Prasad, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 538 of 2012
 

 
Petitioner :- Murari Lal
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- R.K. Gautam,Jai Shanker Audichya
 
Respondent Counsel :- Govt. Advocate,Ramanuj Tripathi
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Counter affidavit filed by the learned AGA is taken on record.

Sri Jai Shankar Audichya counsel for the appellant on his own violation declined to file any rejoinder affidavit and has filed bail prayer of appellant Murari Lal.

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

Order Date :- 2.5.2013

Priyanka

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