Lal Mohammad vs State Of U.P.
2012 Latest Caselaw 5121 ALL

Citation : 2012 Latest Caselaw 5121 ALL
Judgement Date : 15 October, 2012

Allahabad High Court

Lal Mohammad vs State Of U.P. on 15 October, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 6451 of 2012
 

 
Petitioner :- Lal Mohammad
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Vinay Misra
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the applicant contends that the arrest of the applicant was stayed earlier in the other cases filed by the applicant.

It has been admitted that chargesheet was filed on 29.4.2011. The applicant, however, could be taken in custody on 20.9.2012. It appears that the applicant has delayed the process of the court for one year and five months.

Let counter affidavit in regard to the conduct of the applicant be filed.

List after three weeks.

Order Date :- 15.10.2012

A.Nigam

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