Ashok vs State Of U.P.
2014 Latest Caselaw 6611 ALL

Citation : 2014 Latest Caselaw 6611 ALL
Judgement Date : 18 September, 2014

Allahabad High Court

Ashok vs State Of U.P. on 18 September, 2014

Bench: Imtiyaz Murtaza, Karuna Nand Bajpayee




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL APPEAL No. - 5601 of 2011
 

 
Appellant :- Ashok
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Brij Raj Singh,Kuldeep Singh Yadav
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Karuna Nand Bajpayee,J.

Heard learned counsel for the appellant and the learned A.G.A for the State.

The appellant is husband of the deceased. The deceased has died inside the house of the appellant on account of fire injury.

No case for bail is made out, therefore, the prayer for bail of appellant is rejected.

Order Date :- 18.9.2014

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