Dharampal Singh @ Babloo And 2 Ors. vs State Of U.P.
2013 Latest Caselaw 6329 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 28525 of 2013
 

 
Applicant :- Dharampal Singh @ Babloo And 2 Ors.
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- V.S. Singh,Vishwajeet Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant is present.

Learned A.G.A. to obtain instructions on the point as to how the kidnapped minor girl as mentioned in the F.I.R. has during investigation alleged to be mature lady whose statement has been recorded.

Let instruction by learned A.G.A. be produced in writing by way of filing counter affidavit within two weeks.

Rejoinder affidavit, if any, may also be filed within one week thereafter.

In the meanwhile, the statement under section 164 Cr.P.C. should also be summoned from the court concerned.

List this matter immediately after expiry of the aforesaid period.

Order Date :- 5.10.2013

Monika