Vinod Pal vs The State Of U.P.
2012 Latest Caselaw 5876 ALL

Citation : 2012 Latest Caselaw 5876 ALL
Judgement Date : 5 December, 2012

Allahabad High Court

Vinod Pal vs The State Of U.P. on 5 December, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 7588 of 2012
 

 
Petitioner :- Vinod Pal
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Arun Sinha,Riyaz Ahmad
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the applicant contends that there is no material that can be translated into legal evidence to indicate the culpability of the applicant.

Learned counsel for the respondent-State contends that according to the statement of the complainant recorded on 08th of July, 2012, applicants have been named as accused by the person who made a telephonic call to the complainant with the allegations that the girl was with the applicant and his two associates. Even the girl i.e. the prosecutrix has talked to her father.

On query, learned counsel for the State has not been able to give a satisfactory reply that the mobile numbers from which calls were made, were in any way connected with the applicant or that appropriate investigation was conducted to know the whereabouts of the applicant and co-accused from the date of incident, viz. 19.1.2011 till the the date of arrest.

Learned counsel for the respondent-State prays for time.

List on 14.12.2012.

Let the investigating officer be present before the Court with complete instructions on the date fixed.

Order Date :- 5.12.2012

A.Nigam