Satwant Singh vs State Of U.P.
2013 Latest Caselaw 636 ALL

Citation : 2013 Latest Caselaw 636 ALL
Judgement Date : 9 April, 2013

Allahabad High Court

Satwant Singh vs State Of U.P. on 9 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- BAIL No. - 2103 of 2013
 

 
Petitioner :- Satwant Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Mayank Pandey,Avinash Mishra
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Pankaj Mithal,J.

Learned A.G.A. has submitted that chargesheet has already been submitted and the applicant has a history of dealing with narcotic substances.

Let a counter affidavit be filed by him within two weeks.

List on 30.4.2013.

Order Date :- 9.4.2013

R.U.

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