Emperor v. Sumer Singh
Emperor v. Sumer Singh
(High Court Of Judicature At Allahabad)
| 25-06-1947
Advocate List
Bench
- HON'BLE JUSTICE MALIK, J
Eq Citations
- 1947 17 AWR 342
- AIR 1948 ALL 78
- LQ/AllHC/1947/33
Head Note
CRIMINAL PROCEDURE - Bail - Anticipatory bail - When not to be granted - Bail not granted to accused in anticipatory bail application, when there was a prima facie case against him - Accused was charged with offences under Ss. 302/34 IPC and S. 25(1-B)(a) of the Arms Act
