Ravindra Pratap Shahi @ Pappu ... vs State Of U.P
2021 Latest Caselaw 5690 ALL

Citation : 2021 Latest Caselaw 5690 ALL
Judgement Date : 21 May, 2021

Allahabad High Court

Ravindra Pratap Shahi @ Pappu ... vs State Of U.P on 21 May, 2021

Bench: Saurabh Shyam Shamshery




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 83
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 20591 of 2021
 

 
Applicant :- Ravindra Pratap Shahi @ Pappu Shahi
 
Opposite Party :- State Of U.P
 
Counsel for Applicant :- Rakesh Kumar Srivastava,Abhinav Gaur,Ankit Shukla,Mithilesh Kumar Tiwari,Sr. Advocate (Sri. Anoop Trivedi)
 
Counsel for Opposite Party :- G.A.,Brij Raj Singh,Ram Janam Singh
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Heard Shri Anoop Trivedi, Senior Advocate assisted by Shri Rakesh Kumar Srivastava and Shri Mithilesh Kumar Tiwari, counsels for the applicant, Shri M.C. Chaturvedi, Additional Advocate General assisted by Shri Ajit Kumar Sharma and Shri Satyendra Nath Tiwari, AGA for the State and Shri Brij Raj Singh, counsel for the first informant through video conferencing.

Judgment reserved.

Parties are at liberty to file a short written note within a period of two days through online mode. In case, any submission is filed, registry is directed to take out a hard copy and place before the Bench.

Order Date :- 21.5.2021

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