Saddam Khan vs State Of Up
2017 Latest Caselaw 4932 ALL

Citation : 2017 Latest Caselaw 4932 ALL
Judgement Date : 3 October, 2017

Allahabad High Court

Saddam Khan vs State Of Up on 3 October, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- BAIL No. - 7198 of 2017
 
Applicant :- Saddam Khan
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Rajendra Prasa Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. Sri Sadanand Singh, Inspector in-charge police station-Colonelganj is present.

2. As per record, he also admitted that First Information Report was lodged on 15.06.2017 at 1115 hrs whereas addition in chick was made on same day at 1620 hrs. Obviously it was made after lodging the F.I.R.

3. He informed the Court that on 15.06.2017, he was not in-charge of police station- Colonelganj and Sri D.P. Singh, Sub Inspector was posted as in-charge police station- Colonelganj.

4. Hence, summon Sri D.P. Singh, Sub Inspector who is presently S.O at police station- Katra Bazar to appear in person on 12.10.2017.

Order Date :- 3.10.2017

Pachhere/-