Yahiya Khan vs State Of U.P.& Another
2012 Latest Caselaw 5861 ALL

Citation : 2012 Latest Caselaw 5861 ALL
Judgement Date : 4 December, 2012

Allahabad High Court

Yahiya Khan vs State Of U.P.& Another on 4 December, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 6525 of 2012
 

 
Petitioner :- Yahiya Khan
 
Respondent :- State Of U.P.& Another
 
Petitioner Counsel :- Umesh Chandra Chaurasiya
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

On 17.10.2012. the following order was passed:

"It has been brought out that the statement of the victim/injured namely Rustam has not been recorded.

Let the reasons for not recording statement of the injured be given by the respondent-State.

On perusal of the medico-legal report, it appears that the victim received injuries on the face region and, therefore, might not have been capable of speaking.

List after three weeks."

Sri Vipul Gupta, Addl. Government Advocate, appearing for the State has informed the Court that on 18.10.2012 itself communication was sent to the superintendent of Police, Sultanpur, but, till date, no one has contacted the Government Advocate's office to assist the Court.

It appears that the police officials of District Sultanpur have no regard for process of the Court.

Let the Circle Officer, Incharge of Police Station Kotwali Nagar, District Sultanpur, remain present in Court with answer to the query raised by this Court in the above extracted order.

It is made clear that in case the order is not complied with by the next date of listing, costs amounting to Rs.5000/- (Five thousand only) shall be imposed and Superintendent of Police, Sultanpur, shall be summoned to Court.

List on 18.12.2012.

Order Date :- 4.12.2012

A.Nigam