Kuldeep Kumar vs State Of U.P.
2014 Latest Caselaw 9602 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 37858 of 2014
 

 
Applicant :- Kuldeep Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ajay Kumar Sharma,V.K.S. Somvanshi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

In compliance of the Court's order dated 10.11.2014 the S.S.P, Kanpur has filed his affidavit in the matter through learned AGA which is taken on record.

Heard Sri Ajay Kumar Sharma, learned counsel for the applicant  and learned AGA for the State.

After perusing the affidavit filed by S.S.P., Kanpur, it is appears that there were seven investigating officers investigated the case but the manner in which first six  investigation officers have conducted the investigation of a murder case in which the 10 years of old girl has been murder appears to be disturbing.

The S.S.P., Kanpur shall take action against the erring officials, in accordance with law, who have not attended the investigation in prompt manner and kept the matter pending for last one year, and charge sheet was submitted against the applicant only on 19.08.2014 though he was named in the FIR and submit a report to this Court by next date fixed.

Connect the present matter with Crl. Misc. Bail Application No. 42326 of 2014 (Kumari Nirmala Vs. State of U.P.) and list on 17.12.2014. On the said date, the S.S.P., Kanpur Nagar shall remain present along with his report.

The Registrar General of this Court is directed to send a copy of this order to the D.G.P, Uttar Pradesh, S.S.P, Kanpur Nagar and learned AGA for it's compliance.

Order Date :- 4.12.2014

Ajay