Lakhan Lal vs State Of U.P.
2014 Latest Caselaw 6942 ALL

Citation : 2014 Latest Caselaw 6942 ALL
Judgement Date : 24 September, 2014

Allahabad High Court

Lakhan Lal vs State Of U.P. on 24 September, 2014

Bench: Amar Saran, Karuna Nand Bajpayee




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 
Criminal Misc . Parole Application No.308796 of 2014
 
IN
 
Case :- CRIMINAL APPEAL No. - 7694 of 2006
 

 
Appellant :- Lakhan Lal
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Sameer Jain,Ajatshatru Pandey
 
Counsel for Respondent :- Govt. Advocate,Rajeev Singh
 

 
Hon'ble Amar Saran,J.

Hon'ble Karuna Nand Bajpayee,J.

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

This is the Parole Application .

According to learned counsel for the applicant-appellant, the father of appellant Lakhan Lal has died on 11.9.2014 and his terhvi is to be held on 26.9.2014 at Chapra district in Bihar.

We decline to allow the short term bail to applicant-appellant on this ground.

The prayer for short term bail is rejected.

Order Date :- 24.9.2014

Rkb

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