Sachin Srivastava vs State Of U.P.
2014 Latest Caselaw 8726 ALL

Citation : 2014 Latest Caselaw 8726 ALL
Judgement Date : 17 November, 2014

Allahabad High Court

Sachin Srivastava vs State Of U.P. on 17 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 34273 of 2014
 

 
Applicant :- Sachin Srivastava
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- N.K. Sharma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard learned counsel for the applicant and Sri Nitin Srivastava, learned AGA for the State.

Learned AGA prays for and is allowed 10 days and no more time to file counter affidavit to comply with the order dated 27.10.2014, failing which the Superintendent of Police, Jalaun shall present in person.

Copy of the order be given to learned AGA for it's compliance.

List on 11th December, 2014.

Order Date :- 17.11.2014

Ajay

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