Allahabad High Court
Bhaya Lal Yadav vs State Of U.P. Thru. Its Prin. Secy. ... on 22 December, 2015
Bench: Satyendra Singh Chauhan, Pratyush Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- MISC. BENCH No. - 11754 of 2015 Petitioner :- Bhaya Lal Yadav Respondent :- State Of U.P. Thru. Its Prin. Secy. Home Govt. Of U.P. & Ors Counsel for Petitioner :- Nripendra Mishra Counsel for Respondent :- Govt. Advocate Hon'ble Satyendra Singh Chauhan,J.
Hon'ble Pratyush Kumar,J.
Heard learned counsel for the petitioners and learned AGA.
Notice on behalf of respondent nos.1 to 3 has been accepted by the learned AGA.
Learned counsel for the petitioner has specifically stated in para 6 of the writ petition that neither any medical examination of the petitioner was conducted nor any statement was recorded.
In spite of the aforesaid fact, learned AGA has stated that the charge sheet has been filed in the matter.
In what manner the charge sheet was filed without recording the statement of the complainant and without getting him medically examined.
Let learned AGA seek instruction in the matter.
List on 18.1.2016.
Order Date :- 22.12.2015 MT**