Ashok Kumar vs State Of U.P.
2012 Latest Caselaw 4628 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 3441 of 2012
 

 
Petitioner :- Ashok Kumar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sushil K Gupta
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Vide order dated 03.9.2012 State Counsel was directed to produce original statement of the prosecutrix recorded under Section 164 Cr.P.C.

Sri Rohit Yadav, Advocate, appearing for the respondent states that communication was sent on 04.9.2012 itself to the Superintendent of Police, Hardoi, but nobody has contacted the office of Government Advocate till date and, therefore, assistance cannot be given to the Court.

The petition prays for bail. Liberty of the petitioner is involved.

Let the Superintendent of Police, Hardoi remain present in Court alongwith relevant instructions and documents and also with an explanation as to under what circumstances an order passed by this court and conveyed to his office, has not been complied with or else proceedings under the Contempt of Court's Act 1971 shall be initiated.

List on 09.10.2012.

Order Date :- 28.9.2012

A.Nigam