Rajpal & Another vs State Of U.P.
2015 Latest Caselaw 3906 ALL

Citation : 2015 Latest Caselaw 3906 ALL
Judgement Date : 4 November, 2015

Allahabad High Court

Rajpal & Another vs State Of U.P. on 4 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 5235 of 2010
 

 
Appellant :- Rajpal & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- T.A. Khan,Apul Misra,M.P.Singh Gaur,Sanjay Srivastava
 
Counsel for Respondent :- Govt. Advocate,Preet Pal Singh Rathore
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

The grounds, which have been pressed in support of this second bail application are more or less similar to the one which were contended at the time of seeking bail for the first time.

We see no reason to entertain this second bail application. This second bail application is dismissed.

Office is directed to prepare the paper book and list the appeal for hearing as early as possible.

Order Date :- 4.11.2015

Ashish Pd.

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