Smt. Kaisar Jahan vs State Of U.P.
2015 Latest Caselaw 814 ALL

Citation : 2015 Latest Caselaw 814 ALL
Judgement Date : 1 June, 2015

Allahabad High Court

Smt. Kaisar Jahan 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. - 19245 of 2015
 

 
Applicant :- Smt. Kaisar Jahan
 
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, Sri R.K.Maurya, learned A.G.A. for the State and perused the record.

The two children have lost their life and the applicant is a licence holder of explosive substance in her name.

List in the week commencing 27th July, 2015.

Order Date :- 1.6.2015

Ashish Pd.

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