Vipul Kumar vs State Of U.P.
2012 Latest Caselaw 1459 ALL

Citation : 2012 Latest Caselaw 1459 ALL
Judgement Date : 8 May, 2012

Allahabad High Court

Vipul Kumar vs State Of U.P. on 8 May, 2012

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 4590 of 2012
 

 
Petitioner :- Vipul Kumar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Smita Dikshit,Gopal Misra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard Ms. Smita Dikshit and Sri Gopal Misra, learned counsel for the applicant and the learned A.G.A. for the State of U.P.

This is third bail application. It is submitted by the learned counsel for the applicant that the applicant is suffering from Hepatitis-C and his condition is very serious in the Jail. In case, he is not released on bail/short term bail, his life may be in danger, it has been controverted by the learned A.G.A. that on the basis of instructions received.

Considering the submissions made by the learned counsel for the applicant that the applicant Vipul Kumar son of Shri Brijesh Kumar is detained in district Jail Mau, shall be medically examined by the team of the doctor constituted by the C.M.O. Mau. The report in details shall be submitted to this court on or before 1.6.2012.

Let a copy of this order be communicated to the Superintendent District Jail, Mau through the C.J.M. Mau forthwith for compliance.

List on 1.6.2012/

Order Date :- 8.5.2012

N.A.