Laley @ Mahendra Singh vs The State Of U.P.
2012 Latest Caselaw 1369 ALL

Citation : 2012 Latest Caselaw 1369 ALL
Judgement Date : 4 May, 2012

Allahabad High Court

Laley @ Mahendra Singh vs The State Of U.P. on 4 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 9057 of 2011
 

 
Petitioner :- Laley @ Mahendra Singh
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Dilip Pandey
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

This is second application for bail, the first application having been dismissed by a Co-ordinate Bench of this court vide order dated 05.5.2011 in case Bail No.3076 of 2011.

It is the admitted position that the doctor and the prosecutrix have already been examined as prosecution witnesses. The trial is at the evidence stage.

Considering the stage of case, I do not deem it appropriate to re-consider the issue of grant of bail.

The application for bail is accordingly dismissed.

Considering the custody period of the applicant and the statement of the doctor who deposed as P.W.4, the trial court is requested to conclude the trial within six months from the next date of listing.

Order Date :- 4.5.2012

A.Nigam