Bindesh And Anr. ( Second Bail ) vs State Of U.P.
2017 Latest Caselaw 1304 ALL

Citation : 2017 Latest Caselaw 1304 ALL
Judgement Date : 26 May, 2017

Allahabad High Court

Bindesh And Anr. ( Second Bail ) vs State Of U.P. on 26 May, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- BAIL No. - 4017 of 2017
 

 
Applicant :- Bindesh And Anr. ( Second Bail )
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- R.B.S. Rathaur
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. This second bail application has been moved on behalf of accused Bindesh and Ranveer on the ground that co-accused Ram Pratap and Sindhraj have been granted bail having similar role in the incident. It has been submitted that since aforesaid accused have been granted bail subsequent to bail rejection order dated 22.08.2016, accused Bindesh and Ranveer should be granted bail.

2. However, learned counsel for accused has requested for releasing the matter.

3. Accordingly, the matter is released. Let it be listed before appropriate Bench. It shall not be treated to be tied up/part-heard to this Court.

Order Date :- 26.5.2017

Pachhere/-