Yahiya Khan vs State Of U.P.& Another
2012 Latest Caselaw 5232 ALL

Citation : 2012 Latest Caselaw 5232 ALL
Judgement Date : 17 October, 2012

Allahabad High Court

Yahiya Khan vs State Of U.P.& Another on 17 October, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 6525 of 2012
 

 
Petitioner :- Yahiya Khan
 
Respondent :- State Of U.P.& Another
 
Petitioner Counsel :- Umesh Chandra Chaurasiya
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

It has been brought out that the statement of the victim/injured namely Rustam has not been recorded.

Let the reasons for not recording statement of the injured be given by the respondent-State.

On perusal of the medico-legal report, it appears that the victim received injuries on the face region and, therefore, might not have been capable of speaking.

List after three weeks.

Order Date :- 17.10.2012

A.Nigam

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