LAWS(ALL)-2019-9-212

VICKY Vs. STATE OF U.P.

Decided On September 30, 2019
VICKY Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard learned counsel for the applicant, Sri Atul Verma, learned A.G.A. for the State and perused the record.

(2.) The present bail application has been filed by the applicant in Case Crime No.140 of 2018, under Sections 307, 326, 393 I.P.C., Police Station - Alambagh, District - Lucknow.

(3.) The occasion of present bail application arisen on rejection of bail plea of applicant by Additional District and Sessions Judge/Special Judge P.C. Act, Lucknow vide order dated 26.7.2019. A copy of the bail application has already received in the office of G.A.