Hakim vs State Of U.P.
2013 Latest Caselaw 1814 ALL

Citation : 2013 Latest Caselaw 1814 ALL
Judgement Date : 8 May, 2013

Allahabad High Court

Hakim 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. - 5965 of 2009
 

 
Petitioner :- Hakim
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Vidit Narayan Mishra
 
Respondent Counsel :- Govt. Advocate
 
In Connected with 
 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 5966 of 2009
 

 
Petitioner :- Shabbir & Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Vidit Narayan Mishra
 
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 a great length at this stage, we do not find any reason to grant bail to both the appellants, namely, Hakim and Shabbir. Their bail prayers stands rejected.

Order Date :- 8.5.2013

Priyanka

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