Devi Singh And Others vs State Of U.P.
2013 Latest Caselaw 1704 ALL

Citation : 2013 Latest Caselaw 1704 ALL
Judgement Date : 6 May, 2013

Allahabad High Court

Devi Singh And Others vs State Of U.P. on 6 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. - 734 of 2007
 

 
Petitioner :- Devi Singh And Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Anubhav Trivedi,Amit Daga,Rajiv Gupta
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri V.P. Srivastava learned Senior Counsel assisted by Sri Ajay Kumar Chaudhary for the appellants in support of bail prayer of Satpal and Gulab and learned AGA for the State.

After hearing learned counsel for the appellants, at this stage, we do not find any reason to grant bail to the appellants, namely, Satpal and Gulab. Their bail prayers stands rejected.

Order Date :- 6.5.2013

Priyanka

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