Shoraj vs State Of U.P.
2014 Latest Caselaw 8183 ALL

Citation : 2014 Latest Caselaw 8183 ALL
Judgement Date : 10 November, 2014

Allahabad High Court

Shoraj vs State Of U.P. on 10 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 37881 of 2014
 

 
Applicant :- Shoraj
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Birendra Singh Khokhar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

It has been been submitted by learned counsel for the applicant that applicant is aged about 75 years old as per para 10 of the affidavit.

The C.M.O, Meerut is directed to get the applicant examined regarding his age and submit a report to this Court. The Senior Superintendent of Police, Meerut is directed to issue necessary instructions to the District Superintendent of Jail, Meerut to get the age of the applicant ascertained through C.M.O., Meerut. Learned AGA shall also file counter affidavit annexing the said report by next date fixed.

List the matter on 11th December, 2014.

Office is directed to send the copy of this order to the C.M.O., Meerut, The Senior Superintendent of Police, Meerut and learned AGA for its compliance.

Order Date :- 10.11.2014

Ajay