Jitendra @ Jeetu vs State Of U.P.
2014 Latest Caselaw 9558 ALL

Citation : 2014 Latest Caselaw 9558 ALL
Judgement Date : 4 December, 2014

Allahabad High Court

Jitendra @ Jeetu vs State Of U.P. on 4 December, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 42433 of 2014
 

 
Applicant :- Jitendra @ Jeetu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ishwar Chandra Tyagi
 
Counsel for Opposite Party :- Govt. Advocate,C B Dubey,S B Dubey
 

 
Hon'ble Ramesh Sinha,J.

Sri C.B. Dubey and Sri S.B. Dubey, Advocate has filed parcha on behalf of the complainant is taken on record.

Heard Sri Ishwar Chandra Tyagi, learned counsel for the applicant, Sri C B Dubey, learned counsel for the complainant, Sri Nitin Srivastava, learned AGA for the State.

It has been argued by learned counsel for the applicant that the applicant is said to have standing on the place of occurrence whereas co-accused Jagdish shot fire at the deceased and on account of the gun shot injury the deceased died. The applicant is in jail since 30.07.2014.

Learned AGA opposed the prayer for bail and submits that in the incident, two persons have lost their lives.

List after four weeks.

Order Date :- 4.12.2014

Ajay