Smt. Sakeena Anjum vs State Of U.P.
2015 Latest Caselaw 809 ALL

Citation : 2015 Latest Caselaw 809 ALL
Judgement Date : 1 June, 2015

Allahabad High Court

Smt. Sakeena Anjum vs State Of U.P. on 1 June, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19246 of 2015
 

 
Applicant :- Smt. Sakeena Anjum
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ali Hasan,Ishtiyaq Ali
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Ali Hasan, learned counsel for the applicant and Sri R.K.Maurya, learned A.G.A. for the State.

The applicant is stated to be convicted under the Explosive Substance Act and a fine of Rs. 2500/- has been imposed and is also a licence holder of the explosive substance.

Connect with Criminal Misc. Bail Application No. 19245 of 2015.

List accordingly.

Order Date :- 1.6.2015

Ashish Pd.

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