Lal Singh vs State Of U.P.
2013 Latest Caselaw 2185 ALL

Citation : 2013 Latest Caselaw 2185 ALL
Judgement Date : 15 May, 2013

Allahabad High Court

Lal Singh 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 DEFECTIVE U/S 374 CR.P.C. No. - 177 of 2004
 

 
Petitioner :- Lal Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sudhir Bharti,S. Bhatt,S.K. Maurya
 
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 learned counsel for the appellant at a great length at this stage, we do not find any reason to grant bail to appellant Lal Singh. His bail prayer stands rejected.

Office is directed to intimate District Judge by a Fax today to send the record of the trial court within a period of seven days to this Court by Special Messenger by all means of not to delay. Any non observance of this order shall be viewed as contempt of our order.

Order Date :- 15.5.2013

Priyanka

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