A.K. Lal vs C.B.I.
2016 Latest Caselaw 4809 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 9163 of 2015
 

 
Applicant :- A.K. Lal
 
Opposite Party :- C.B.I.
 
Counsel for Applicant :- Imran Ullah,Dileep Kumar,Lav Srivastava,Rajiv Tiwari,Vijay Kumar Mahendra
 
Counsel for Opposite Party :- Anurag Khanna,A.G.A.,N.I.Jafri
 

 
Hon'ble Pratyush Kumar,J.

Learned counsel for the applicant submits that vide order dated 20th June, 2015, the applicant was granted parole for a period of three weeks which has been extended  vide orders dated 12.7.2016 and 18.7.2016. He further submits  that the applicant is still hospitalized at Kailash Hospital and Heart  Institute  Noida. He prays for further extension of his parole.

Learned counsel for C.B.I has no objection  to the aforesaid prayer.

In view of the above, the orders dated 20th June,2015, 12.7.2016 and 18.7.2016 are extended up to 16.8.2016.

Copy of this order be given to the learned counsel for the applicant today on usual charges.

Order Date :- 3.8.2016

G.S