Chhotey Lalla vs State Of U.P.
2012 Latest Caselaw 1876 ALL

Citation : 2012 Latest Caselaw 1876 ALL
Judgement Date : 17 May, 2012

Allahabad High Court

Chhotey Lalla vs State Of U.P. on 17 May, 2012

Bench: Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 31330 of 2011
 

 
Petitioner :- Chhotey Lalla
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- D.P.S. Chauhan
 
Respondent Counsel :- Govt. Advocate,V.M. Verma
 

 
Hon'ble Het Singh Yadav,J.

Heard learned counsel for the applicant accused, learned A.G.A.

Shri V.M. Verma, learned counsel for the complainant has sent illness slip.

It is contended by leaned counsel for the applicant accused that he is languishing in Jail since long. The kidnapped daughter of the complainant who is alleged to have not yet been recovered is living with the relative of the complainant. The Investigating Officer did nothing towards her recovery. The charge sheet has been filed against all accused persons who are in Jail.

In the above circumstances, the Investigating Officer be summoned alongwith the complete case diary to explain what efforts he did to recover the eloped daughter of the complainant.

List on 25.5.2012.

A copy of this order be given to learned A.G.A. for compliance.

Order Date :- 17.5.2012