Mahboob Alam vs State Of U.P.
2013 Latest Caselaw 5425 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 25116 of 2013
 

 
Applicant :- Mahboob Alam
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Kundan Rai,R.N. Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Kalimullah Khan,J.

Heard learned counsel for the applicant, learned counsel for the complainant, learned AGA for the State and perused the record.

The applicant and another co-accused Maddu are said to have inflicted knife injuries on the vital part of the informant and his father. The medical examination report supports the prosecution version. The patients were admitted in the hospital and kept in ICU. The doctor attending them has certified that the conditions of patients are very serious.

No case for bail is made out on merit.

However learned counsel for the applicant argued that the applicant is suffering from cancer since 2005. Whereas learned counsel for the complainant has submitted that of course cancer was detected in the tongue of the applicant in the year 2005 but now he is fully cured up, although periodical check up is still continued.

Prosecution is directed to verify the truth into the matter and submit ailment condition and health of the applicant after thorough probe within a fortnight.

List immediately thereafter on 23.9.2013 for disposal of the bail application showing the name of Shri Sameer Jain, learned counsel for the informant.

Order Date :- 4.9.2013

Mustaqeem.