Nain Singh vs State Of U.P.
2013 Latest Caselaw 1770 ALL

Citation : 2013 Latest Caselaw 1770 ALL
Judgement Date : 7 May, 2013

Allahabad High Court

Nain Singh vs State Of U.P. on 7 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. - 7931 of 2009
 

 
Petitioner :- Nain Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Javed Habib
 
Respondent Counsel :- Govt. Advocate,Nazrul Islam Ansari
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri Vinay Saran learned Advocate for the appellant Nain Singh, learned AGA for the State. Even in the revised call none is present for the informant.

After hearing the counsel for the appellant, we do not find it fit to grant bail to appellant namely, Nain Singh. Hence, at this stage his bail prayer stands rejected.

Order Date :- 7.5.2013

Priyanka

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