C.P.Kunwar Pal Singh vs State Of U.P.
2012 Latest Caselaw 324 ALL

Citation : 2012 Latest Caselaw 324 ALL
Judgement Date : 16 April, 2012

Allahabad High Court

C.P.Kunwar Pal Singh vs State Of U.P. on 16 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 1900 of 2012
 

 
Petitioner :- C.P.Kunwar Pal Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Mahmood Alam,Brijesh Kumar Shukla,Mohd.Rizwan Khan,Vishwajeet Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

It has been argued on behalf of the applicant that although Krishna Mohan Srivastava would be the main accused, however, because of departmental politics, the applicant has been falsely implicated.

Learned counsel for the respondent-State prays for time to take instructions whether Krishna Mohan Srivastava is also being prosecuted or not.

Respondent-State is also directed to inform the Court as regards the status of Ramesh Chandra Mishra on whose complaint, Annexure-2, proceedings have been initiated against the applicant, who was serving as a constable.

List on 26.4.2012.

Order Date :- 16.4.2012

A.Nigam