LAWS(ALL)-2008-4-102

SAJID Vs. STATE OF U P

Decided On April 21, 2008
SAJID Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) -Applicant-accused Sajid has come for bail here.

(2.) HEARD Sri Nigamendra Shukla, advocate for the applicant and Sri D. K. Tiwari, Addl. Government Advocate, for the State.