Santosh vs The State Of U.P.
2022 Latest Caselaw 19964 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- CRIMINAL APPEAL No. - 1100 of 2005
 
Appellant :- Santosh
 
Respondent :- The State Of U.P.
 
Counsel for Appellant :- Rishid Murtaza,Alok Kapoor,Basant Lal,Dilip Kumar,Vinod Kumar Singh
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Renu Agarwal,J.

Heard Shri Vinod Kumar Singh, learned counsel for appellant, Shri Umesh Chandra Verma, learned A.G.A. for the State-respondent and perused the material brought on record.

Argument concluded.

Judgement reserved.

(Mrs. Renu Agarwal,J.) (Ramesh Sinha,J.)

Order Date :- 5.12.2022

VKG

Case :- CRIMINAL APPEAL No. - 1100 of 2005

Appellant :- Santosh

Respondent :- The State Of U.P.

Counsel for Appellant :- Rishid Murtaza,Alok Kapoor,Basant Lal,Dilip Kumar,Vinod Kumar Singh

Counsel for Respondent :- Govt.Advocate

Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Renu Agarwal,J.

(C.M.A No. 141250 of 2021)

Heard Shri Vinod Kumar Singh, learned counsel for appellant, Shri Umesh Chandra Verma, learned A.G.A. for the State-respondent and perused the material brought on record.

This is the second application for bail moved on behalf of appellant/applicant- Santosh seeking bail during pendency of appeal.

As the appeal has been heard and the judgment has been reserved, hence the second application for bail moved on behalf of appellant/applicant- Santosh, seeking bail during pendency of appeal, is hereby rejected.

(Mrs. Renu Agarwal,J.) (Ramesh Sinha,J.)

Order Date :- 5.12.2022

VKG