Jitendra vs State Of U.P.
2014 Latest Caselaw 8244 ALL

Citation : 2014 Latest Caselaw 8244 ALL
Judgement Date : 11 November, 2014

Allahabad High Court

Jitendra vs State Of U.P. on 11 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL APPEAL No. - 1974 of 2011
 

 
Appellant :- Jitendra
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Hemendra Pratap Singh,K M Singh,Pankaj Kumar Yadav,S.K. Rao
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for accused appellant appeared. Learned A.G.A. appeared for State of U.P.

This is a second bail application moved on behalf of accused appellant Jitendra. In this appeal arising out of Special Session Trial No.84 of 2008 (State Vs. Jitendra) in Crime No.575 of 2008, under section 20/22 N.D.P.S. Act, Police Station Seorahi, District Kushinagar. The first bail application of accused appellant has been rejected by Hon'ble Ramesh Sinha, J vide order dated 22.11.2013.

List this second bail application for hearing on 2.12.2014 before Hon'ble Ramesh Sinha, J.

Order Date :- 11.11.2014