Musheer Ahamad @ Munna vs State Of U.P.
2012 Latest Caselaw 5650 ALL

Citation : 2012 Latest Caselaw 5650 ALL
Judgement Date : 20 November, 2012

Allahabad High Court

Musheer Ahamad @ Munna 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. - 4208 of 2012
 

 
Petitioner :- Musheer Ahamad @ Munna
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ganesh Dutt Sharma,Pankaj Sharma,Sabhajeet Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Vide order dated 16.10.2012 Director General of Police, Uttar Pradesh, was directed to file reply on an issue that has serious implications on administration of criminal justice.

An attempt has been made to file affidavit signed by a Sub Inspector.

Reply is not taken on record.

Let the Director General of Police, Uttar Pradesh file reply in context of observations of the court contained in order dated 16.10.2012.

It is made clear that in case the needful is not done by the next date of listing, costs to the tune of Rs.20,000/- shall be imposed and the Director General of Police, Uttar Pradesh, shall be summoned to Court with an explanation for non-compliance of orders of this court.

List on 10.12.2012.

In the meantime, let the needful be done.

Order Date :- 20.11.2012

A.Nigam