Raja Ram Aarakh vs The State Of U.P
2012 Latest Caselaw 611 ALL

Citation : 2012 Latest Caselaw 611 ALL
Judgement Date : 20 April, 2012

Allahabad High Court

Raja Ram Aarakh vs The State Of U.P on 20 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 1160 of 2012
 

 
Petitioner :- Raja Ram Aarakh
 
Respondent :- The State Of U.P
 
Petitioner Counsel :- Upendra Kumar Awasthi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Order dated 05.4.2012 has not been complied with.

Learned counsel for the respondent-State has pointed out that although information was sent on 05.4.2012 itself asking for medical-report of the injured alongwith counter affidavit, the required documents have not been sent.

Let Station House Officer of P.S. Pisawan, District Sitapur, remain present in court alongwith the complete record including medical report and an explanation as to under what circumstances required assistance has not been given.

List on 07.5.2012

Order Date :- 20.4.2012

A.Nigam

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