Uttam Kumar vs State Of U.P.
2012 Latest Caselaw 5363 ALL

Citation : 2012 Latest Caselaw 5363 ALL
Judgement Date : 30 October, 2012

Allahabad High Court

Uttam Kumar vs State Of U.P. on 30 October, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 4686 of 2012
 

 
Petitioner :- Uttam Kumar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Smt. Nalini Jain
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Dr. Shyam Behari Upadhyay, Director, Forensic Science Laboratory, Lucknow, is present in Court and states that funds as required have been made available. D.N.A. Finger Printing report shall be furnished in Court in four weeks.

List on 03.12.2012.

On the said date, Dr. Upadhyay shall also furnish to the Court various tests undertaken in Forensic Laboratory under different departments in regard to criminal investigation and the time consumed by the laboratory for delivering report after testing, from the date the sample is received.

Dr. Upadhyay shall remain present in Court on the next date of hearing.

Order Date :- 30.10.2012

A.Nigam

Download the LatestLaws.com Mobile App