Vansh Kumar (Third Bail) vs State Of U.P.
2014 Latest Caselaw 2751 ALL

Citation : 2014 Latest Caselaw 2751 ALL
Judgement Date : 9 July, 2014

Allahabad High Court

Vansh Kumar (Third Bail) vs State Of U.P. on 9 July, 2014

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 2516 of 2014
 

 
Applicant :- Vansh Kumar (Third Bail)
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ghanshyam Tripathi
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

It has been contended that the prosecutrix was examined as P.W.1. Cross-examination could not be conducted on account of lack of time. Thereafter, on subsequent dates, the prosecutrix has not appeared to be subjected to cross-examination.

Let the ordersheet be placed on record to establish the fact that prosecutrix is delaying the trial so as to allow detention of the petitioner to continue.

List after two weeks.

Order Date :- 9.7.2014

A.Nigam

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