Ram Kumar Raidas vs State Of U.P.
2013 Latest Caselaw 6860 ALL

Citation : 2013 Latest Caselaw 6860 ALL
Judgement Date : 31 October, 2013

Allahabad High Court

Ram Kumar Raidas vs State Of U.P. on 31 October, 2013

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6977 of 2013
 

 
Applicant :- Ram Kumar Raidas
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sachin Srivastava
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant and the learned A.G.A.

From the persual of the record it appears that from the possession of the applicant 5.900 Gram Charas has been recovered. Recovery of the Charas is above the commercial quantity. There is no good ground to release the applicant on bail. The prayer for bail is refused.

However, considering the period of detention, it is directed that proceedings of the trial pending against the applicant shall be expedited without granting unnecessary adjournment to either of the side.

Accordingly this application is disposed of.

Order Date :- 31.10.2013

RPD

Download the LatestLaws.com Mobile App