Pramod Sharma vs State Of U.P.
2013 Latest Caselaw 494 ALL

Citation : 2013 Latest Caselaw 494 ALL
Judgement Date : 8 April, 2013

Allahabad High Court

Pramod Sharma vs State Of U.P. on 8 April, 2013

Bench: Bala Krishna Narayana




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 9294 of 2013
 

 
Petitioner :- Pramod Sharma
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ashok Kumar Mishra,Arun Kumar Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Sri Anurag Sharma, Advocate filed his memo of appearance on behalf of the complainant today is taken on record.

Heard learned counsel for the applicant, learned A.G.A. for the State and Sri Anurag Sharma, learned counsel for the complainant.

Learned A.G.A. and learned counsel for the complainant pray for and are allowed three weeks' time to file counter affidavit.

List immediately thereafter.

Order Date :- 8.4.2013

M/A.

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