Chandni @ Sonu Yadav vs State Of U.P.
2013 Latest Caselaw 2260 ALL

Citation : 2013 Latest Caselaw 2260 ALL
Judgement Date : 16 May, 2013

Allahabad High Court

Chandni @ Sonu Yadav vs State Of U.P. on 16 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. - 4666 of 2011
 

 
Petitioner :- Chandni @ Sonu Yadav
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- N.K. Sharma,A.K. Shukla,Rajeev Pandey
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Allowed.

Bail was granted to the appellant Chandni @ Sonu Yadav, Sundari @ Raghuvir and Sunita @ Lakhan Lal in S.T. No. 79 of 2009 and not in S.T. No. 70 of 2009. Bail was also granted to them under Section 34 and 201 I.P.C. and not 201I I.P.C.

Order Date :- 16.5.2013

Priyanka

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