LAWS(ALL)-2001-8-60

FARAIM ALIAS DANGAR Vs. STATE OF U P

Decided On August 06, 2001
FARAIM ALIAS DANGAR Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) -

(2.) HEARD Sri Nigamendra Shukla, learned counsel for the applicant Faraim alias Dangar and the learned A.G.A.

(3.) IN the circumstances, the applicant is entitled to bail.