Allahabad High Court
Solat Karamlao vs State Of U.P. on 3 July, 2024
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:107619 Court No. - 69 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 13569 of 2024 Applicant :- Solat Karamlao Opposite Party :- State of U.P. Counsel for Applicant :- Piyush Patel,Pradeep Kumar Counsel for Opposite Party :- G.A.,Sudarshan Singh Hon'ble Rohit Ranjan Agarwal,J.
Heard Sri Piyush Patel, learned counsel for the applicant and Sri Sudarshan Singh, learned counsel appearing for Central Government/Union of India.
Sri M.K. Upadhyay and Sri Rajeshwar Singh, learned AGA are present for the State.
By means of the present bail application, the applicant seeks bail in Case Crime No.191 of 2023, under Sections 467, 468, 471, 420 IPC and Section 14 of Foreigners Act, 1946, Police Station- Sonauli, District- Mahrajganj, during the pendency of trial.
Bail application of the applicant stands rejected.
For orders, see order of date passed in Criminal Misc. Bail Application No.13537 of 2024.
Order Date :- 3.7.2024 SK Goswami