Smt. Radha vs State Of U.P.
2015 Latest Caselaw 261 ALL

Citation : 2015 Latest Caselaw 261 ALL
Judgement Date : 30 April, 2015

Allahabad High Court

Smt. Radha vs State Of U.P. on 30 April, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- BAIL No. - 3551 of 2014
 

 
Applicant :- Smt. Radha
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Dhananjai Kumar Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Dhananjai Kumar Tripathi, learned counsel for the applicant and Ms. Farhat Jamal Siddiqui, learned A.G.A. for the State and perused the record.

After arguing at some length, learned counsel for the applicant submits that the present bail application be dismissed as not pressed.

Accordingly, the bail application of applicant Smt. Radha involved in Case Crime No.388 of 2013 under Sections 302, 201, I.P.C., police station Ram Nagar, District Barabanki.

Accordingly, the bail application is rejected.

Order Date :- 30.4.2015

shiraz

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