LAWS(ALL)-2012-8-326

GIRDHARI LODH Vs. STATE OF U P

Decided On August 31, 2012
Girdhari Lodh Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

(1.) Case called out in the revised list.

(2.) The present bail application has been filed for enlarging the accused applicant on bail in Case Crime No.247 of 2009, under Sections 302, 394, 506, 34, 411 and 120-B IPC, Police station Hussainganj, District Fatehpur.

(3.) Heard the learned counsel for the accused applicant as well as the learned A.G.A. and perused the record.