Jamaal Ahamad (Second Bail) vs State Of U.P.
2013 Latest Caselaw 4373 ALL

Citation : 2013 Latest Caselaw 4373 ALL
Judgement Date : 19 July, 2013

Allahabad High Court

Jamaal Ahamad (Second Bail) vs State Of U.P. on 19 July, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 4049 of 2013
 

 
Applicant :- Jamaal Ahamad (Second Bail)
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sarvesh Kumar Mishra
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

This is second application for bail in Case Crime No.402 of 2010 under Sections 420/467/468/471 I.P.C. and Section 3/10/12 Passport Act, Police Station Kaiserbagh, District Lucknow.

This court has been informed that two of the witnesses have already been examined.

Considering the stage of trial, no ground for grant of bail is made out.

This application for bail is accordingly dismissed.

However, considering the fact that the applicant is in custody, let the trial be disposed of in expeditious proceedings. In case, witnesses do not appear, the Trial Judge is directed to use coercive measures.

Order Date :- 19.7.2013

A.Nigam