Ikrar vs State Of U.P.
2015 Latest Caselaw 3354 ALL

Citation : 2015 Latest Caselaw 3354 ALL
Judgement Date : 16 October, 2015

Allahabad High Court

Ikrar vs State Of U.P. on 16 October, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 3275 of 2013
 

 
Appellant :- Ikrar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Krishn Mohan Tripathi,Sunil Kumar Sharma
 
Counsel for Respondent :- Govt. Advocate,Nazrul Islam Jafri
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Heard learned counsel for the appellant and learned A.G.A.

This application has been filed on behalf of Ikrar for short term bail application on the ground that his grand mother is suffering from serious ailment and that the appellant needs to be her bed side during this difficult period.

There are brothers of the appellant, who can take care of the ailing lady.

We see no good reason to grant the short term bail as has been prayed for.

It is accordingly rejected.

Order Date :- 16.10.2015

Ashish Pd.

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