Jitendra & Another vs State Of U.P.
2013 Latest Caselaw 3977 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 2994 of 2013
 

 
Appellant :- Jitendra & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Alok Ranjan Mishra,G.S. Chaturvedi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Memo of appearance filed today on behalf of complainant by Shri Salman Ahmad, Advocate, is taken on record.

Heard learned counsel for the appellants and the learned AGA.

Admit.

Summon the lower court record within three weeks.

It is argued by the learned counsel for the appellants that the appellant no.2 is the mother in law of the deceased, who is aged about 75 years and is blind, hence some lenient view may be taken and she may be released on bail.

The record is necessary therefore the matter be listed after the receipt of the record in the week commencing 12th August, 2013 for consideration of prayer for bail.

In the meantime learned AGA shall file written objection under first proviso to Section 389(1) Cr.P.C.

Order Date :- 10.7.2013

Mustaqeem.