Pawan vs State Of U.P.
2013 Latest Caselaw 2393 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 6682 of 2011
 

 
Appellant :- Pawan
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Shyam Lal Yadav,Alok Kumar Srivastava
 
Counsel for Respondent :- Govt. Advocate,Madhur Prasad,Malay Prasad
 
CONNECTED WITH 
 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 6370 of 2011
 

 
Appellant :- Jitendra @ Bablu
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Praveen Kr. Giri,Ganesh Pandey
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri Brijendra Sahai learned counsel for the appellant Jitendra @ Babblu, Sri Madhur Prasad learnd counsel for the informant and learned AGA for the State. 

After hearing Sri Brijendra Sahai, learned counsel for the appellant at a great length at this stage, we do not find any reason to grant bail to the appellants, namely, Pawan and Jitendra @ Babblu. Their bail prayer stands rejected.

Hearing of the appeal is expedited.

Office is directed to prepare paper book and list this appeal for final hearing before the appropriate Bench in the month of July, 2013.

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

Order Date :- 20.5.2013

Priyanka