Kafeel Ahmad vs State Of U.P.
2012 Latest Caselaw 5652 ALL

Citation : 2012 Latest Caselaw 5652 ALL
Judgement Date : 20 November, 2012

Allahabad High Court

Kafeel Ahmad 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. - 2996 of 2012
 

 
Petitioner :- Kafeel Ahmad
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Umesh Chandra Srivastava,G.Haider,Prakash Chandra Baranwal
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Order dated 05.10.2012 reads as under:

"Allegation is that on the basis of forged documents, the applicant was released on bail.

F.I.R. was lodged in the year 2003. Applicant was taken in custody on 07.1.2011. Respondent-State needs to file a specific affidavit indicating therein as to whether the applicant was absconding during the intervening period or not. The criminal history of the applicant needs to be detailed. The stage of trial be also given.

List after two weeks."

Affidavit sworn on 16.10.2012 has been filed in court today with the plea that the applicant has been involved in five cases of criminal nature as per the gang-chart.

The details and stage of each case have not been given. In para 7 of the affidavit, it has been pointed out that the applicant is a dreaded and hardened criminal with a reward of Rs.10,000/-, announced for giving his whereabouts. In para 8 of the affidavit it has been stated that the present case was registered in February, 2003, however, the applicant was continuously evading arrest. The details of proceedings carried to substantiate the plea, have not been given.

I find the affidavit is wholly inadequate and, therefore, even on 18.10.2010 case was adjourned for the said purpose.

List on 27.11.2012.

Order Date :- 20.11.2012

A.Nigam