Sripal Verma vs State Of U.P.
2012 Latest Caselaw 5773 ALL

Citation : 2012 Latest Caselaw 5773 ALL
Judgement Date : 27 November, 2012

Allahabad High Court

Sripal Verma vs State Of U.P. on 27 November, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 6865 of 2012
 

 
Petitioner :- Sripal Verma
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Satish Kr. Tripathi
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the applicant contends that through impersonation the applicant purchased the land belonging to his grand-father. It has been contended that vide Annexure-5, grand-father of the applicant has already addressed a letter to the Superintendent of Police, District Pratapgarh, owning sale of the land to the applicant.

Investigating agency concerned is directed to verify the veracity of the said averment and the document (Annexure-5) after recording the statement of the grandfather of the applicant.

List after four weeks.

On the next date of listing, affidavit of investigating agency be filed in context of the above query.

Order Date :- 27.11.2012

A.Nigam