Akram Malik vs State Of U.P.
2012 Latest Caselaw 69 ALL

Citation : 2012 Latest Caselaw 69 ALL
Judgement Date : 9 April, 2012

Allahabad High Court

Akram Malik vs State Of U.P. on 9 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 2081 of 2012
 

 
Petitioner :- Akram Malik
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Suhail Kashif
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

It has been pleaded on behalf of the respondent-State that ten motorcycles have been recovered at the instance of the applicant from Civil Hospital, Lucknow. Modus oprendi adopted by the applicant and his gang was that the motorcycles would be taken and kept parked in the Parking of Civil Hospital, Lucknow. In due time they were sold to one Sarfaraz in Nepal.

Learned counsel for the applicant states that the motorcycles, allegedly recovered, have not been connected with any case crime number.

Let investigating officer of this case remain present alongwith written reply explaining as to which recovered motorcycle is connected with this case crime number.

List on 18.4.2012.

Order Date :- 9.4.2012

A.Nigam