Pannu @ Panna & Others vs State Of U.P.
2017 Latest Caselaw 6800 ALL

Citation : 2017 Latest Caselaw 6800 ALL
Judgement Date : 13 November, 2017

Allahabad High Court

Pannu @ Panna & Others vs State Of U.P. on 13 November, 2017

Bench: Amreshwar Pratap Sahi, Saral Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- CRIMINAL APPEAL No. - 399 of 2010
 

 
Appellant :- Pannu @ Panna & Others
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- R.L. Verma,Karunesh N Tripathi,Nazrul Islam Jafri,Prabhat Pandey,Pravin Kumar Singh,R.K.Singh,Radheyshyam Shukla,Ravi Shanker Tiwari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Saral Srivastava,J.

In Ref: Criminal Misc. Third Bail Application No. 130273 of 2016.

This is the third bail application. The second bail application was rejected by a Divison Bench of this Court on 29th July 2015 one of us (Justice Amreshwar Pratap Sahi) was a member.

We have considered the submissions raised by the learned counsel for the applicant who has advanced his submission with the aid of the judgment of the Apex Court in the case of Hussain and others Vs. Union of India decided on 9th March, 2017. We have examined the same and on the facts of the present case what we find is that the applicant had been assigned the role of having attacked the deceased with an axe. This aspect having been considered by us, the point raised does not appear to us for grant of bail.

The bail application is accordingly, rejected.

Order Date :- 13.11.2017

Ishan