Suresh vs State Of U.P. & Others
2012 Latest Caselaw 4679 ALL

Citation : 2012 Latest Caselaw 4679 ALL
Judgement Date : 1 October, 2012

Allahabad High Court

Suresh vs State Of U.P. & Others on 1 October, 2012

Bench: Arun Tandon, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 14437 of 2012
 

 
Petitioner :- Suresh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Anil Kumar Pandey-Ii
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vijay Prakash Pathak,J.

Petitioner seeks disposal of the recommendations made by the Medical Board and Superintendent of Central Jail, Varanasi under Para 195, 196, 197 of Uttar Pradesh Jail Manual within reasonable time.

Let the competent authority take an appropriate decision on the recommendation, if any, made under Para 195, 196, 197 of Uttar Pradesh Jail Manual, by mens of a reasoned order, preferably within two months from the date a certified copy of this order is filed before him.

With the aforesaid observation/direction the present writ petition is disposed of.

Order Date :- 1.10.2012

Pkb/