Mehtab Alam vs State Of U.P.
2013 Latest Caselaw 2012 ALL

Citation : 2013 Latest Caselaw 2012 ALL
Judgement Date : 13 May, 2013

Allahabad High Court

Mehtab Alam vs State Of U.P. on 13 May, 2013

Bench: Vinod Prasad, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 5278 of 2009
 

 
Petitioner :- Mehtab Alam
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Virendra Bahadur Singh,Brijesh Sahai,Sudhanshu Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri Sudhanshu Srivastava learned counsel for the appellant. A supplementary affidavit of Meraj, who is relative of the appellant has been filed today in Court which is taken on record. Along with affidavit by all W.H.O. and the reports of the Human Rights Commission has been annexed.

Put up on Thursday i.e. 16.5.2013 for further argument.

Sri Sangam Lal Kesherwani learned AGA wants to file recommendation which was given before the Bombay High Court in respect of the patients suffering from HIV/AIDS who are incarcerated into jail.

Order Date :- 13.5.2013

Priyanka