Jai Prakash & Others vs State Of U.P.
2013 Latest Caselaw 1724 ALL

Citation : 2013 Latest Caselaw 1724 ALL
Judgement Date : 6 May, 2013

Allahabad High Court

Jai Prakash & 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. - 1756 of 2007
 

 
Petitioner :- Jai Prakash & Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- K.D. Tiwari
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri Dharmendardhar Dubey counsel for the appellant Jai Prakash and learned AGA for the State.

There are two second bail applications on behalf of appellant Jai Prakash. In none of the bail applications fact of filing of another bail application has been disclosed. Both the bail applications, therefore, are dismissed.

This however, will not preclude counsel for the appellant file another bail application with correct facts.

Order Date :- 6.5.2013

Priyanka

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