Radhey Shyam Gupta (Second Bail) vs State Of U.P.
2013 Latest Caselaw 3445 ALL

Citation : 2013 Latest Caselaw 3445 ALL
Judgement Date : 1 July, 2013

Allahabad High Court

Radhey Shyam Gupta (Second Bail) vs State Of U.P. on 1 July, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 1124 of 2013
 

 
Applicant :- Radhey Shyam Gupta (Second Bail)
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Brijesh Verma
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

The applicant is in custody. It is a Magistrate triable case. The applicant is stated to be in custody since 20.10.2010.

Let the trial court send its comments as to the stage of trial. In case the witnesses are not being examined, reasons for delay be also narrated.

Let Registrar of this court send a communication the court concerned within two days.

Let the comments of the Presiding Officer reach this court on or before 18.7.2013.

List on 18.7.2013.

Order Date :- 1.7.2013

A.Nigam

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