Shahid vs State Of U.P.
2016 Latest Caselaw 3140 ALL

Citation : 2016 Latest Caselaw 3140 ALL
Judgement Date : 27 May, 2016

Allahabad High Court

Shahid vs State Of U.P. on 27 May, 2016

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21085 of 2014
 

 
Applicant :- Shahid
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Randhir Singh,Gambhir Singh,Zafar Abbas
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Kaushal Jayendra Thaker,J.

Since 3.7.2014 the abductee boy has not been recovered.

The accused is in jail since 13.9.2013. Despite the fact that the matter has been called out thrice, though there were three counsels Shri Randhir Singh, Shri Gambhir Singh and Shri Zafar Abbas. they have not chosen to appear before this Court though the matter has been passed over for several dates.

The learned AGA has placed on record the affidavit of Sanjay Sharma, SI at Police Station Pakwara, District Moradabad. However, in absence of the counsels, a last chance is granted to argue the matter in the next cause list.

Order Date :- 27.5.2016