Sharafat And Anr. vs State Of U.P.
2015 Latest Caselaw 3378 ALL

Citation : 2015 Latest Caselaw 3378 ALL
Judgement Date : 16 October, 2015

Allahabad High Court

Sharafat And Anr. 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. - 3646 of 2012
 

 
Appellant :- Sharafat And Anr.
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Sami Ullah Khan,V.M. Zaidi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Heard learned counsel for the parties.

The grounds, which have been pressed before us in support of this second bail application in criminal appeal on behalf of Sharafat are more or less identical to those which were pressed at the time when the first bail application was rejected by this Court vide order dated 20.12.2013. There is no good reason to entertain this second bail application.

The second bail application is rejected.

Order Date :- 16.10.2015

Ashish Pd.

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