Kalp Narain vs State Of U.P.
2014 Latest Caselaw 3800 ALL

Citation : 2014 Latest Caselaw 3800 ALL
Judgement Date : 30 July, 2014

Allahabad High Court

Kalp Narain vs State Of U.P. on 30 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
Reserved
 
Cr. Misc. Application No. 95439 of 2012
 
In
 

 
Case :- CRIMINAL APPEAL No. - 97 of 2011
 

 
Appellant :- Kalp Narain
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- R.N. Shukla,Rishid Murtaza,Udai Pratap Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the appellant and learned A.G.A. for the State of U.P.

It is a case in which the appellant has been convicted under section 302 IPC and sentenced to go for life imprisonment with a fine of Rs. 25,000/-.

This is second bail application. The First bail application has been rejected by the another bench of this court on 7.12.2011 after considering the merits of the case. There is no new ground to release the appellant on bail. The prayer for bail is refused.

Accordingly this application is rejected.

Order Date :- 30.7.2014

RPD