Sadhu Singh vs State Of U.P.
2012 Latest Caselaw 1386 ALL

Citation : 2012 Latest Caselaw 1386 ALL
Judgement Date : 4 May, 2012

Allahabad High Court

Sadhu Singh vs State Of U.P. on 4 May, 2012

Bench: Ravindra Singh, Anil Kumar Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 872 of 2011
 

 
Petitioner :- Sadhu Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- P.C. Mishra,Vijay Singh Sengar
 
Respondent Counsel :- Govt. Advocate,V.S.Dwivedi
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Anil Kumar Agarwal,J.

Heard the learned counsel for the appellant and the learned A.G.A.

Considering the submission made by the learned counsel for the appellant Sadhu Singh is confined to bed his condition is very serious, it is directed that proper medical aid shall be provided to him in jail and the same shall be ascertained by the District Judge, Etah.

Order Date :- 4.5.2012

N.A.

Download the LatestLaws.com Mobile App