Madan Lal vs State Of U.P.
2014 Latest Caselaw 8212 ALL

Citation : 2014 Latest Caselaw 8212 ALL
Judgement Date : 11 November, 2014

Allahabad High Court

Madan Lal vs State Of U.P. on 11 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 29584 of 2014
 

 
Applicant :- Madan Lal
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Arvind Kumar Srivastava,B.R. Sharma
 
Counsel for Opposite Party :- Govt.Advocate,Syed Wajid Ali
 

 
Hon'ble Ramesh Sinha,J.

Counter affidavit filed by learned counsel for the complainant which is taken on record.

Learned counsel for the applicant prays for and is granted three weeks' time to file rejoinder affidavit.

List after three weeks.

Order Date :- 11.11.2014

Ajay

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