Allahabad High Court
Chhedi vs State Of U.P. on 4 May, 2017
Bench: Kaushal Jayendra Thaker
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 15 Case :- CRIMINAL APPEAL No. - 1081 of 2016 Appellant :- Chhedi Respondent :- State Of U.P. Counsel for Appellant :- Neeraj Singh,Dhirendra Pratap Singh Counsel for Respondent :- Govt. Advocate Hon'ble Dr. Kaushal Jayendra Thaker,J.
State is granted ten days' time to file counter affidavit to the bail application. One week thereafter for rejoinder.
List on 22.05.2017.
Order Date :- 4.5.2017 psd