Mangal Singh And 2 Others vs State Of U.P.
2015 Latest Caselaw 5215 ALL

Citation : 2015 Latest Caselaw 5215 ALL
Judgement Date : 9 December, 2015

Allahabad High Court

Mangal Singh And 2 Others vs State Of U.P. on 9 December, 2015

Bench: Arun Tandon, Harsh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 923 of 2015
 

 
Appellant :- Mangal Singh And 2 Others
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Anshul Sengar,Dileep Kumar,Rakesh Singh Sengar
 
Counsel for Respondent :- Govt.Advocate,Ajay Sengar,Satya Prakash
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

Heard learned counsel for the parties.

In the facts of the case, we do not find that sufficient ground has been made out for cancellation of the bail, which had been granted by this Court on 4.5.2015.

We however, provide that if the appellants apprehend any threat at the hands of the accused they may inform the Superintendent of Police concerned who shall do the needful.

Let the appeal be listed in the next cause list.

Order Date :- 9.12.2015

Ashish Pd.

Download the LatestLaws.com Mobile App