Suresh vs State Of U.P.
2013 Latest Caselaw 2421 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 1920 of 2011
 

 
Appellant :- Suresh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Manvendra Singh,Amit Daga,Sandeep Kr.Srivastava
 
Counsel for Respondent :- Govt. Advocate
 
CONNECTED WITH
 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 1921 of 2011
 

 
Appellant :- Ramswaroop @ Chotaka
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Manvendra Singh
 
Counsel for Respondent :- 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 the appellant Ramswaroop.  His bail prayer stands rejected.

Since the appeal is already expedited, 

Office is directed list in August, 2013 for final hearing before the appropriate Bench.  In case hearing does not take place for the reasons beyond control of appellant he may revive his bail prayer.

Order Date :- 20.5.2013

Priyanka