Zaheed vs State Of U.P.
2014 Latest Caselaw 8899 ALL

Citation : 2014 Latest Caselaw 8899 ALL
Judgement Date : 20 November, 2014

Allahabad High Court

Zaheed vs State Of U.P. on 20 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 38069 of 2014
 

 
Applicant :- Zaheed
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Pramod Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate,S C Pandey
 

 
Hon'ble Ramesh Sinha,J.

Sri Akhilesh Kumar, learned Government Advocate assisted by Sri Narendra Singh Yadav, learned AGA has filed an affidavit of compliance report in compliance of this Court's order dated 11.11.2014 on behalf of Chief Medical Officer, Mathura is taken on record.

Heard Sri Pramod Kumar Singh, learned counsel for the applicant, Sri S.C.Pandey, learned counsel for the complainant, Sri Akhilesh Singh, Government Advocate Assisted by Sri Narender Singh Yadav for the State.

Looking to the nature of nature of allegation made against the applicant and period of detention, list after six weeks.

The presence of Dr. Bijendra Singh Yadav, C.M.O., Mathura is dispensed with.

Order Date :- 20.11.2014

Ajay