Rinku vs State Of U.P.
2014 Latest Caselaw 7606 ALL

Citation : 2014 Latest Caselaw 7606 ALL
Judgement Date : 15 October, 2014

Allahabad High Court

Rinku vs State Of U.P. on 15 October, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 33596 of 2014
 

 
Applicant :- Rinku
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- G.P. Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard learned counsel for the parties.

Looking to the nature of allegation made against the applicant, who tried to commit rape of a minor girl aged about 7 years and the applicant is handicapped person and there is no explanation was given for false implication, list after six weeks.

Order Date :- 15.10.2014

Ajay

Download the LatestLaws.com Mobile App