Guddu Yadav (Second Bail) vs The State Of U.P.
2013 Latest Caselaw 1624 ALL

Citation : 2013 Latest Caselaw 1624 ALL
Judgement Date : 2 May, 2013

Allahabad High Court

Guddu Yadav (Second Bail) vs The State Of U.P. on 2 May, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 2303 of 2013
 

 
Petitioner :- Guddu Yadav (Second Bail)
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- R.P. Mishra
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

It has been pointed out that although the petitioner has been in custody since 03.11.2012, the case has not yet been committed to the Court of Sessions.

Let the comments of the concerned Magistrate be sought through Registrar of this Court as to under what circumstances, the case has not been committed.

Let the comments reach this court by 15.5.2013 positively.

List on 15.5.2013.

Order Date :- 2.5.2013

A.Nigam

Download the LatestLaws.com Mobile App