Dharmendra Singh @ Mantoo vs State Of U.P.
2012 Latest Caselaw 5368 ALL

Citation : 2012 Latest Caselaw 5368 ALL
Judgement Date : 30 October, 2012

Allahabad High Court

Dharmendra Singh @ Mantoo 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. - 5653 of 2012
 

 
Petitioner :- Dharmendra Singh @ Mantoo
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Shishir Singh Chauhan,Alok Mehrotra
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Applicant has filed this second application for bail in Case Crime No.467 of 2009 under Sections 18/27 of Drugs and Cosmetic Act, 1940, P.S. Kotwali Chowk, District Lucknow.

It has been asserted by the learned counsel that charge has not been framed so far.

Let the comments of the trial court concerned be sought through Registrar of this Court as to under what circumstances charge has not been framed, although the applicant has been in custody since 22.8.2009.

List after four weeks.

Order Date :- 30.10.2012

A.Nigam

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