Alakh Ram And Another vs State Of U.P.
2013 Latest Caselaw 1812 ALL

Citation : 2013 Latest Caselaw 1812 ALL
Judgement Date : 8 May, 2013

Allahabad High Court

Alakh Ram And Another 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. - 3771 of 2008
 

 
Petitioner :- Alakh Ram And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Manoj Gautam,Samit Gopal
 
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, at this stage, we are not inclined to grant bail to the appellant Madan Chaurasia. His bail prayer is declined and rejected.

Hearing of the appeal is expedited.

Office is directed to prepare paper book and list this appeal in the month of July, 2013 before appropriate Bench for final hearing.

In case hearing of appeal is not concluded in a year, appellant may revive his bail prayer.

Order Date :- 8.5.2013

Priyanka

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