Daya Nand Singh vs State Of U.P. & Others
2014 Latest Caselaw 9578 ALL

Citation : 2014 Latest Caselaw 9578 ALL
Judgement Date : 4 December, 2014

Allahabad High Court

Daya Nand Singh vs State Of U.P. & Others on 4 December, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 23432 of 2006
 

 
Petitioner :- Daya Nand Singh
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Shashi Kant Upadhyay,P.C.Srivastava,Rajul Bhargava
 
Counsel for Respondent :- Govt. Advocate,J.S. Chandel,R.P.Srivastava,S.N.Singh
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for petitioner appeared. Learned A.G.A. appeared for respondent nos. 1 to 5. None appeared for respondent nos. 6 to 10.

Order dated 16.9.2009 reveals that investigation has been done by C.B.C.I.D. but report of C.B.C.I.D. is not available on record about result of investigation.

Learned A.G.A. is directed to file affidavit regarding investigation made by C.B.C.I.D. and result of said investigation alongwith copy of relevant papers within a month.

List on 16.1.2015 for order.

Let a copy of this order may be given to learned A.G.A. for necessary compliance.

Order Date :- 4.12.2014