Allahabad High Court
Chandra Bali Singh vs State Of U.P. on 21 June, 2010
Author: Abdul Mateen
Bench: Abdul Mateen
Court No. - 25 Crl. Misc. Application No.30741 of 2010 In re : Case :- CRIMINAL APPEAL No. - 1472 of 2009 Petitioner :- Chandra Bali Singh Respondent :- State Of U.P. Petitioner Counsel :- Indra Pratap Singh Respondent Counsel :- G.A. Hon'ble Abdul Mateen,J.
Hon'ble Vedpal,J.
This is an application for bail which has been moved on behalf of appellant no.2 Virendra Singh accompanied with an affidavit of Tilak Raj Singh alleging therein that Virendra Singh has second paralysis attack while serving sentence awarded in Session Trial No.258 of 1992 under Sections 147,148, 149, 337, 338, 307 and 302 I.P.C and is confined in District Jail, Siddartha Nagar.
Let report be called for from the Jail doctor of District Jail, Siddartha Nagar with respect to ailment, if any, of Virendra Singh, within ten days.
List thereafter.
Order Date :- 21.6.2010 Tripathi