Sandeep Kharwar vs State Of U.P. And 2 Others
2022 Latest Caselaw 4160 ALL

Citation : 2022 Latest Caselaw 4160 ALL
Judgement Date : 25 May, 2022

Allahabad High Court

Sandeep Kharwar vs State Of U.P. And 2 Others on 25 May, 2022

Bench: Saurabh Shyam Shamshery




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 8265 of 2022
 

 
Applicant :- Sandeep Kharwar
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Pradeep Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Learned counsel for applicant seeks and granted time to prepare the case.

2. Put up as fresh in the second week of July, 2022.

3. Considering that it is a case where there are allegations of gang rape, therefore, in the light of judgment passed by Supreme Court in Jagjeet Singh and others vs. Ashish Mishra alias Monu and another (Criminal Appeal No. 632 of 2022), decided on 18.04.2022, let Informant be informed about pendency of this bail application through Chief Judicial Magistrate concerned.

Order Date :- 25.5.2022

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