Penal Code, 1860 (IPC) – Sections 147, 148, 149, 302, 506 and 34 – Bail – Appellant has already undergone more than 11 years in jail – Bail granted
SUPREME COURT OF INDIA DIVISION BENCH ASLAM — Appellant Vs. THE STATE OF UTTAR PRADESH — Respondent ( Before : A.M. Khanwilkar and Dinesh Maheshwari, JJ. ) Criminal Appeal No.…