Akhilesh Yadav vs State Of U.P.
2012 Latest Caselaw 5969 ALL

Citation : 2012 Latest Caselaw 5969 ALL
Judgement Date : 7 December, 2012

Allahabad High Court

Akhilesh Yadav vs State Of U.P. on 7 December, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 7643 of 2012
 

 
Petitioner :- Akhilesh Yadav
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Manoj Kumar Shukla,Manoj Kumar Shukla
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

F.I.R. was lodged at the instance of the victim herself and as many as two witnesses namely Ram Prakash and Amar Bahadur have been recorded. Statement of Gram Pradhan, Jitendra Singh, would also be relevant.

Let the statements of the said three persons recorded during investigation be filed.

List after three weeks.

Order Date :- 7.12.2012

A.Nigam

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