Ramjeevan vs State Of U.P.
2012 Latest Caselaw 5150 ALL

Citation : 2012 Latest Caselaw 5150 ALL
Judgement Date : 15 October, 2012

Allahabad High Court

Ramjeevan 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. - 6453 of 2012
 

 
Petitioner :- Ramjeevan
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Shaquiel Ahamd
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Allegedly the applicant caused injuries with spade (farsa) on the head of Ram Naresh. Ram Naresh has received one bone deep injury on the left side of the head.

Let medical condition of Ram Naresh be informed.

Sri Umajeet Gupta, Advocate, has put in appearance for the complainant and files his vakalatnama.

Let the same be taken on record.

Let an affidavit be filed by the complainant as to whether Ram Naresh has received any permanent physical or mental disability.

List after three weeks.

Order Date :- 15.10.2012

A.Nigam

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