Sahil Singh @ Dharmu vs State Of U.P.
2013 Latest Caselaw 6042 ALL

Citation : 2013 Latest Caselaw 6042 ALL
Judgement Date : 24 September, 2013

Allahabad High Court

Sahil Singh @ Dharmu vs State Of U.P. on 24 September, 2013

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 27082 of 2013
 

 
Applicant :- Sahil Singh @ Dharmu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ravindra Prak. Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Memo of appearance has been filed by Shri Anoop Kumar Upadhyay, Advocate on behalf of applicant as well as Shri Ganesh Kumar Verma, Advocate on behalf of complainant, which are taken on record.

Supplementary affidavit has been filed on behalf of applicant, which is taken on record.

Three weeks' time is allowed to the learned counsel for the complainant as well as the learned AGA for filing counter affidavit.

List this case on 21st October, 2013 before the appropriate Bench, showing the names of the aforesaid counsel from their respective side.

Order Date :- 24.9.2013

Mustaqeem.