Ram Kumar @ Bajrangi & Another vs State Of U.P.
2015 Latest Caselaw 4850 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 3377 of 2013
 

 
Appellant :- Ram Kumar @ Bajrangi & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- V.S. Singh,Jitendra Prasad Mishra,Raghuraj Kishore,Vishwajeet Singh
 
Counsel for Respondent :- Govt. Advocate,I.K.Chaturvedi
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

(Criminal Misc. parole / Short Term Bail Application No. NIL of 2014)

Heard learned counsel for the parties.

Report recorded from the Medical Superintendent, Central Jail, Naini, Allahabad dated 25.11.2015 shows that the appellant Yadunath @ Pappu was sent to SGPGI, Lucknow for medical examination. The attending Doctor has prescribed certain treatment and has directed that the appellant be produced before the Doctor concerned for review medical examination after three weeks. Report of the Medical Superintendent dated 17.11.2015 is taken on record.

In view of the aforesaid, this application for short term bail is rejected with liberty to the petitioner to file a fresh application after review medical examination as advised.

Order Date :- 30.11.2015

Ashish Pd.