Udai Bhan Singh vs The State Of U.P
2012 Latest Caselaw 2119 ALL

Citation : 2012 Latest Caselaw 2119 ALL
Judgement Date : 23 May, 2012

Allahabad High Court

Udai Bhan Singh vs The State Of U.P on 23 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 407 CR.P.C. No. - 46 of 2012
 

 
Petitioner :- Udai Bhan Singh
 
Respondent :- The State Of U.P
 
Petitioner Counsel :- Jayant Singh Tomar,Abul Fazal Jaffrei
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Essentially the ground for transfer of the case is that the circumstances prevalent in the court at Lakhimpur Kheri are such that no lawyer would represent the petitioner-accused and the trial will not be allowed to proceed.

Before proceeding further, let a report be sought from the District & Sessions Judge, Lakhimpur Kheri, as to whether the apprehension of the petitioner-accused is reasonable or not.

List in the 1st week of August, 2012.

Order Date :- 23.5.2012

A.Nigam

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