Jai Singh vs The State Of U.P And Anr.
2013 Latest Caselaw 878 ALL

Citation : 2013 Latest Caselaw 878 ALL
Judgement Date : 12 April, 2013

Allahabad High Court

Jai Singh vs The State Of U.P And Anr. on 12 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 3194 of 2012
 

 
Petitioner :- Jai Singh
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Manoj Kumar Misra
 
Respondent Counsel :- Govt. Advocate,K N Mishra
 

 
Hon'ble Ajai Lamba,J.

In context of what has been said in order dated 21.2.2013, it has been stated by learned counsel for the private respondent that chargesheet has been filed against two persons namely Baiju and Moharram Ali.

Learned counsel for the petitioner asserts that the petitioner is the complainant-informant. His stand in regard to murder of his mother, as a witness, has not been considered by the investigating agency. It has further been stated that investigation in regard to other accused is still going on. Only State can throw light on this aspect.

Sri Faisal Ahmad Khan, learned counsel for the State, is directed to ensure that the Circle Officer, Incharge Police Station Tarabganj, District Gonda, is present in court alongwith case diaries on the date fixed.

List on 24.4.2013.

Order Date :- 12.4.2013

A.Nigam