Ram Singh vs State Of U.P.
2012 Latest Caselaw 5316 ALL

Citation : 2012 Latest Caselaw 5316 ALL
Judgement Date : 19 October, 2012

Allahabad High Court

Ram Singh vs State Of U.P. on 19 October, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 6704 of 2012
 

 
Petitioner :- Ram Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ram Naresh Yadav
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Applicant prays for bail in Case Crime No. 990 of 2009, under Sections 307 I.P.C. and Section 7, Criminal Law Amendment Act, Police Station Kursi, District Barabanki.

Learned counsel appearing for the applicant contends that the applicant is in custody since 28.11.2009. It has been further asserted that till date trial has not proceeded. Only charges have been framed.

Let the exact stage of trial be informed to the court.

Let the comments of the trial court be also called for as to the stage of trial. In case, till date prosecution witnesses have not been examined, although the applicant is in custody, reasons for delay be intimated.

List on 26.11.2012.

Order Date :- 19.10.2012

A.Nigam