Ram Sanehi Vs State of U.P.

Allahabad High Court 18 Feb 1999 Criminal Miscellaneous Bail Application No. 1916 of 1999 (1999) 02 AHC CK 0167

Bench: Single Bench

Result Published

Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous Bail Application No. 1916 of 1999

Hon'ble Bench

M.L. Singhal, J

Advocates

J.N. Singh, for the Appellant; A.G.A., for the Respondent

Final Decision

Allowed

Acts Referred

Penal Code, 1860 (IPC) - Section 302

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

M.L. Singhal, J.@mdashThe accused applicant Ram Sanehi has applied for bail u/s 302, I.P.C. I have heard the learned counsel for the accused-applicant and the learned A.G.A. for the State.

2. The role assigned to the accused-applicant is of exhortation only.

3. Let the accused-applicant Ram Sanehi, involved in Case Crime No. 137 of 1998, u/s 302, I.P.C., Police Station, Indergarh, District Kannauj, be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Chief Judicial Magistrate concerned.

Madhya Pradesh High Court