Narendra Singh And Others vs State Of U.P.
2013 Latest Caselaw 2782 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 3226 of 2012
 

 
Appellant :- Narendra Singh And Others
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Rajiv Lochan Shukla,Abhishekh Mishra
 
Counsel for Respondent :- Govt. Advocate,S.R. Verma,Shashank Tripathi
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri G.S. Hajela learned counsel for the appellants, namely, Krishna Gopal @ Kapoorey, Udai Singh @ Lattar Singh, Ram Babu and Soney Lal in Criminal Appeal No. 3352 of 2012 and Sri Rajiv Lochan Shukla learned counsel for the appellants, namely, Narendra Singh, Suraj Singh and Prahlad @ Mirkhi in Criminal Appeal No. 3326 of 2012.

After hearing  learned counsel for the appellants at a great length at this stage, we do not find any reason to grant bail to all the appellants, namely, Krishna Gopal @ Kapoorey, Udai Singh @ Lattar Singh, Ram Babu, Soney Lal, Narendra Singh, Suraj Singh and Prahlad @ Mirkhi. Their bail prayer stands rejected.

Order Date :- 24.5.2013

Priyanka