Janka vs State Of U.P.
2014 Latest Caselaw 719 ALL

Citation : 2014 Latest Caselaw 719 ALL
Judgement Date : 9 April, 2014

Allahabad High Court

Janka vs State Of U.P. on 9 April, 2014

Bench: Devendra Pratap Singh, Zaki Ullah Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- CRIMINAL APPEAL No. - 1203 of 2012
 

 
Appellant :- Janka
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Jail Appeal (In Person),B.P.Nigam
 

 
Hon'ble Devendra Pratap Singh,J.

Hon'ble Zaki Ullah Khan,J.

Heard Sri B.P. Nigam, learned counsel for the appellant, learned AGA and perused the record.

No case for bail is made out.

Accordingly, the bail application of Janka who is involved in Sessions Trial No. 232 of 2010 under Sections 302/34, 506(2) IPC, P.S. Kachhauna, District Hardoi is hereby rejected.

Order Date :- 9.4.2014

Download the LatestLaws.com Mobile App