Reva Sahu vs State Of U.P.
2015 Latest Caselaw 1783 ALL

Citation : 2015 Latest Caselaw 1783 ALL
Judgement Date : 12 August, 2015

Allahabad High Court

Reva Sahu vs State Of U.P. on 12 August, 2015

Bench: Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 26556 of 2015
 

 
Applicant :- Reva Sahu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ramanuj Yadav
 
Counsel for Opposite Party :- Govt. Advocate,Anil Kumar Singh
 

 
Hon'ble Pankaj Naqvi,J.

Learned A.G.A. prays for and is granted two weeks to file a counter affidavit. Rejoinder, if any, may be filed within a week thereafter.

List on 14.10.2015 before the appropriate Court showing the name of Sri Anil Kumar Singh, Advocate as learned counsel for the opposite party.

Assignment, if any, stands discharged.

Order Date :- 12.8.2015

Ashish Pd.

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