Dhirendra Kumar Singh @ Sonu Singh vs State Of U.P.
2013 Latest Caselaw 3337 ALL

Citation : 2013 Latest Caselaw 3337 ALL
Judgement Date : 20 June, 2013

Allahabad High Court

Dhirendra Kumar Singh @ Sonu Singh vs State Of U.P. on 20 June, 2013

Bench: Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- BAIL No. - 3670 of 2013
 

 
Applicant :- Dhirendra Kumar Singh @ Sonu Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Virendra Kumar Shukla
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Learned Government Advocate prays for and granted three weeks' time to file counter affidavit. Two weeks' time thereafter shall be available to the learned counsel for the applicant to file rejoinder affidavit, if he so desires.

List after expiry of the aforesaid period.

Order Date :- 20.6.2013

A.Nigam

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