Sagar vs State Of U.P.
2013 Latest Caselaw 2454 ALL

Citation : 2013 Latest Caselaw 2454 ALL
Judgement Date : 21 May, 2013

Allahabad High Court

Sagar vs State Of U.P. on 21 May, 2013

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 1048 of 2013
 

 
Petitioner :- Sagar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Amol Kumar,Ashutosh Sharma
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant and learned A.G.A.

From the perusal of the record it appears that in the present case the applicant entered in to the house of the first informant where he was caught hold by the first informant. The other associates of the applicant caused injury on his person. He has been medically examined but due to injury sustained he succumbed. The applicant is named in the FIR. There is no good ground to release the applicant on bail. The prayer for bail is refused.

Accordingly this application is rejected.

Order Date :- 21.5.2013

RPD

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