Smt. Sanju Devi vs State Of U.P.
2015 Latest Caselaw 4939 ALL

Citation : 2015 Latest Caselaw 4939 ALL
Judgement Date : 1 December, 2015

Allahabad High Court

Smt. Sanju Devi vs State Of U.P. on 1 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 9715 of 2015
 

 
Applicant :- Smt. Sanju Devi
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Purushottam Kumar Mishra
 
Counsel for Opposite Party :- Govt. Advocate,Akhilesh Pandey
 

 
Hon'ble Bachchoo Lal,J.

Counter affidavit has been filed on behalf of the State be taken on record.

Learned counsel for the complainant Sri Akhilesh Pandey has sent illness slip.

The case is passed over for the day.

List peremptorily in the next cause list.

In the meantime rejoinder affidavit, if any, may be filed.

Order Date :- 1.12.2015

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