Mohd. Tahir Hussain vs State Of U.P.
2013 Latest Caselaw 1811 ALL

Citation : 2013 Latest Caselaw 1811 ALL
Judgement Date : 8 May, 2013

Allahabad High Court

Mohd. Tahir Hussain vs State Of U.P. on 8 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. - 6875 of 2007
 

 
Petitioner :- Mohd. Tahir Hussain
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Deepak Kaushik,A.M.Tripathi,Ashok Kumar Mishra,D.B. Mishra,Deepak Kumar,H.C. Mishra,K Kumartripathi,K. Kumar Tripathi,Kamlesh Shukla,N. Pandey,S. Alim Shah,S.M.A. Firdausi,Satish Trivedi,V.K.Jaiswal,V.P. Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard learned counsel for the appellant and learned AGA for the State.

After hearing counsel for the appellant, we do not find any reason to grant bail to the appellant Mohd. Tahir Hussain. His bail prayer is rejected.

Order Date :- 8.5.2013

Priyanka

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