Satish vs State Of U.P.
2012 Latest Caselaw 5647 ALL

Citation : 2012 Latest Caselaw 5647 ALL
Judgement Date : 20 November, 2012

Allahabad High Court

Satish vs State Of U.P. on 20 November, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 3662 of 2012
 

 
Petitioner :- Satish
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- T.N. Tiwari,Geeta Tripathi,Mamta Tiwari,Vinay K.Verma
 
Respondent Counsel :- Govt.Advocate,Anand Kumar Tewari
 

 
Hon'ble Ajai Lamba,J.

Sitaram was examined as prosecution witness in the month of August. Statement of other two injured witnesses namely Keshav Ram and Sohan Lal would be relevant.

Let the statements of other two witnesses be filed in Court by learned counsel appearing for the applicant.

In case the said two witnesses have not been examined, the trial court is directed to take steps to examine the said two witnesses on priority.

Let a copy of this order be conveyed to the trial court through Registrar of this Court.

List after four weeks.

Order Date :- 20.11.2012

A.Nigam

Download the LatestLaws.com Mobile App