Ram Naresh vs State Of U.P.
2014 Latest Caselaw 9742 ALL

Citation : 2014 Latest Caselaw 9742 ALL
Judgement Date : 9 December, 2014

Allahabad High Court

Ram Naresh vs State Of U.P. on 9 December, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 42828 of 2014
 

 
Applicant :- Ram Naresh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mrs. Swati Agrawal,P.B. Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned counsel for accused applicant as well as learned A.G.A. and perused statement of complainant recorded under section 161 Cr.P.C.

Complainant has stated in his statement recorded under section 161 Cr.P.C. that Manjesh of his village has last seen his father alongwith Sahukar, Baruwa and Ram Naresh. Photo copy of case diary submitted by learned A.G.A. shows that statement of Manjesh has not been recorded. Investigation is still pending.

In view of above learned A.G.A. is directed to file counter affidavit clarifying as to whether statement of Manjesh mentioned in statement of complainant recorded under section 161 Cr.P.C. has been recorded by Investigating Officer or not. If statement has been recorded, copy of his statement recorded under section 161 Cr.P.C. shall be produced alognwith counter affidavit.

Counter affidavit may be filed within ten days.

Put up on 22.12.2014 as fresh.

Order Date :- 9.12.2014