Jai Narain And Others vs State Of U.P.
2013 Latest Caselaw 1681 ALL

Citation : 2013 Latest Caselaw 1681 ALL
Judgement Date : 3 May, 2013

Allahabad High Court

Jai Narain And Others vs State Of U.P. on 3 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. - 638 of 2012
 

 
Petitioner :- Jai Narain And Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Rajesh Kumar Yadav
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Rejoinder affidavit filed by Sri Rajesh Kumar Yadav counsel for the appellant today in Court which is taken on record.

We have heard Sri Rajesh Kumar Yadav in support of bail prayer of all the appellants, namely, Jai Narain, Hari Babu, Awadhesh and Prakash.

After hearing Sri Rajesh Kumar Yadav learned counsel for the appellants at a great length at this stage, we do not find any reason to grant bail to all the appellants, namely, Jai Narain, Hari Babu, Awadhesh and Prakash. Their bail prayer stands rejected.

Order Date :- 3.5.2013

Priyanka

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