Kundan Kishore @ Raju vs State Of U.P.
2012 Latest Caselaw 1233 ALL

Citation : 2012 Latest Caselaw 1233 ALL
Judgement Date : 2 May, 2012

Allahabad High Court

Kundan Kishore @ Raju vs State Of U.P. on 2 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 1939 of 2011
 

 
Petitioner :- Kundan Kishore @ Raju
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Brijesh Kumar Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the applicant contends that the applicant is in custody since 11.7.2009. He further states that till date, not a single witness has been examined. The police personnel are intentionally delaying the trial.

Let the comments of trial court be sought as regards the exact status of trial.

In case none of the witnesses has been examined, the presiding officer of the court concerned is directed to send its comments as to under what circumstances trial has not commenced, although the applicant has been in custody for about two years and ten months.

Registrar shall ensure compliance of this order.

List on 28.5.2012.

Order Date :- 2.5.2012

A.Nigam