Mahendra Pratap vs State Of U.P.
2014 Latest Caselaw 9303 ALL

Citation : 2014 Latest Caselaw 9303 ALL
Judgement Date : 27 November, 2014

Allahabad High Court

Mahendra Pratap vs State Of U.P. on 27 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 32080 of 2014
 

 
Applicant :- Mahendra Pratap
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- A.B. Singhal,Anubhav Chandra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Sri Anubhav Chandra, Advocate has filed parcha on behalf of the applicant is taken on record. He states that he has taken no objection from earlier counsel A.B. Singhal.

Heard Sri Anubha Chandra, learned cousnel for the applicant and learned AGA for the states.

Learned counsel for the applicant submits that though there is dying declaration against the applicant but he is aged about 82 years old and his health is not in a good condition.

The Superintendent of Jail, Mathura shall submit a report within four weeks regarding health of the applicant whether he is able to perform normal pursuits of life.

List on 5th January, 2015.

Copy of this order be given to learned AGA for it's compliance.

Order Date :- 27.11.2014

Ajay