Bharat And Another vs State Of U.P.
2013 Latest Caselaw 2148 ALL

Citation : 2013 Latest Caselaw 2148 ALL
Judgement Date : 15 May, 2013

Allahabad High Court

Bharat And Another vs State Of U.P. on 15 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. - 5665 of 2005
 

 
Petitioner :- Bharat And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Dileep Gupta,A. Kumar Srivastava,G.S.Hajela,Manish Tiwari,Neeraj Tripathi,P.K. Shukla,Rajeev Gupta
 
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 appellants at a great length at this stage, we do not find any reason to grant bail to all the appellants, namely, Bharat and Kushal. Their bail prayer stands rejected.

Paper book is already under preparation.

List in the month of July, 2013 before the appropriate Bench. In case final hearing does not take place in a year appellants may revive their bail prayer.

Order Date :- 15.5.2013

Priyanka