VIVEK GIRI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal has been filed against the judgment and order dated 04.04.2016 passed by the High Court of judicature at Allahabad in Criminal Miscellaneous Bail Application No. 130 of 2016 whereby the bail application filed by the appellant has been rejected.

(3.) We have heard learned counsel for the appellant and perused the documents filed along with the appeal.