Lal Singh vs State Of U.P.
2013 Latest Caselaw 2037 ALL

Citation : 2013 Latest Caselaw 2037 ALL
Judgement Date : 13 May, 2013

Allahabad High Court

Lal Singh vs State Of U.P. on 13 May, 2013

Bench: Vinod Prasad, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL DEFECTIVE U/S 374 CR.P.C. No. - 626 of 2011
 

 
Petitioner :- Lal Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sanjay Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri P.N. Singh learned Senior Advocate for appellant Lal Singh and learned AGA for the State.

After hearing learned counsel for the appellant, at a great length at this stage, we do not find any reason to grant bail to the appellant Lal Singh. His bail prayer stands rejected.

In case the appeal is not heard within a year, the appellant may revive his bail prayer after one year.

Order Date :- 13.5.2013

Priyanka

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