Shanker vs State Of U.P.
2013 Latest Caselaw 1936 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 4528 of 2010
 

 
Petitioner :- Shanker
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- V.S. Rajpoot,Rafeek Ahmad Khan
 
Respondent Counsel :- Govt. Advocate
 
CONNECTED WITH
 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 3885 of 2010
 
Petitioner :- Kaluwa
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Shiv Sagar Singh
 
Respondent Counsel :- Govt. Advocate  
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Counter affidavit filed by learned AGA which is taken on record.

Sri Rafeek Ahmad Khan learned Advocate for appellant Shankar has declined to file any rejoinder affidavit and on his own violation has preferred to argue bail prayer of aforesaid appellant.

We therefore, heard Sri Shiv Sagar Singh learned Advocate for appellant Kaluwa and learned AGA for the State in both sides.

After hearing counsel for the aforesaid appellants, we do not find any reason to grant bail to the appellants, namely, Shankar and Kaluwa.  Their bail prayer stands rejected.

Order Date :- 10.5.2013

Priyanka