Ram Samujh Ram vs State Of U.P. And Another
2013 Latest Caselaw 773 ALL

Citation : 2013 Latest Caselaw 773 ALL
Judgement Date : 11 April, 2013

Allahabad High Court

Ram Samujh Ram vs State Of U.P. And Another on 11 April, 2013

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 12211 of 2013
 

 
Petitioner :- Ram Samujh Ram
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Kailash Prakash Pathak
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

Challenge in the present petition is to the charge sheet dated 6.11.2007 filed in case crime No. 341 of 2005 but there is no reasonable explanation for approaching this Court at such a belated stage.

Accordingly, petition is dismissed.

However, it is provided that in case the applicant applies for bail, his bail application may be considered and decided as expeditiously as possible, strictly in accordance with la after hearing the public prosecutor.

Order Date :- 11.4.2013

faraz

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