Ghanshyam Kapil And 2 Ors. vs State Of U.P.
2013 Latest Caselaw 7545 ALL

Citation : 2013 Latest Caselaw 7545 ALL
Judgement Date : 19 December, 2013

Allahabad High Court

Ghanshyam Kapil And 2 Ors. vs State Of U.P. on 19 December, 2013

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 38934 of 2013
 

 
Applicant :- Ghanshyam Kapil And 2 Ors.
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Anurag Pathak
 
Counsel for Opposite Party :- Govt.Advocate,Sushil Kr.Pandey
 

 
Hon'ble Rajesh Dayal Khare,J.

Parcha filed by Sri Sushil Kumar Pandey, advocate on behalf of the complainant is taken on record.

Learned A.G.A. as well as learned counsel for the complainant pray for and are granted four weeks' time to file counter affidavit. As prayed by the learned counsel for the applicant, two weeks thereafter is granted for filing rejoinder affidavit.

List on 3.2.2014 before appropriate Court showing the name of Sri Sushil Kumar Pandey, as counsel for the complainant.

Order Date :- 19.12.2013

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