Sunder Singh vs State Of U.P.
2014 Latest Caselaw 204 ALL

Citation : 2014 Latest Caselaw 204 ALL
Judgement Date : 26 March, 2014

Allahabad High Court

Sunder Singh vs State Of U.P. on 26 March, 2014

Bench: Bharat Bhushan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 9100 of 2014
 

 
Applicant :- Sunder Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mithilesh Kumar Shukla,Avanish Kumar Shukla
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Bharat Bhushan,J.

Learned A.G.A may file counter affidavit within six weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List after expiry of the aforesaid period

Order Date :- 26.3.2014

G.S

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