Nathhu Yadav vs State Of U.P.
2015 Latest Caselaw 824 ALL

Citation : 2015 Latest Caselaw 824 ALL
Judgement Date : 2 June, 2015

Allahabad High Court

Nathhu Yadav vs State Of U.P. on 2 June, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19370 of 2015
 

 
Applicant :- Nathhu Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Raj Narayan Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Raj Narayan Singh, learned counsel for the applicant, Sri R.K.Maurya, learned A.G.A. for the State and perused the record.

There is a recovery of country made pistol from the possession of the accused and he has been granted bail.

List in the week commencing 13th July, 2015

Order Date :- 2.6.2015

Ashish Pd.

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