Pramod Kumar Maurya vs The State Of U.P.

Citation : 2015 Latest Caselaw 5094 ALL
Judgement Date : 4 December, 2015

Allahabad High Court
Pramod Kumar Maurya vs The State Of U.P. on 4 December, 2015
Bench: Bachchoo Lal



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 11009 of 2015
 

 
Applicant :- Pramod Kumar Maurya
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Dilip Kumar Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Learned A.G.A prays for and is granted four weeks' time to file counter affidavit.

Rejoinder affidavit may be filed within one week thereafter.

List thereafter.

Order Date :- 4.12.2015 A.