Dinesh Kumar Lodi vs State Of U.P.
2014 Latest Caselaw 8870 ALL

Citation : 2014 Latest Caselaw 8870 ALL
Judgement Date : 20 November, 2014

Allahabad High Court

Dinesh Kumar Lodi vs State Of U.P. on 20 November, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 40008 of 2014
 

 
Applicant :- Dinesh Kumar Lodi
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Gaurav Kakkar
 
Counsel for Opposite Party :- Govt.Advocate,Imran Ullah
 

 
Hon'ble Ramesh Sinha,J.

Sri Imran Ullah, Advocate has filed his parcha on behalf of the complianant is taken on record.

Heard Sri Gaurav Kakkar, learned counsel for the applicant, Sri Imran Ullah, learned counsel for the complainant and learned AGA for the State.

Sri Gaurav Kakkar, learned counsle for the applicant prays for and is granted three weeks' time to file supplementary affidavit.

List after three weeks, showing the name of Sri Imran Ullah as counsel for the complianant.

Order Date :- 20.11.2014

Ajay

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