Vakeel @ Iftekhar Ahmad vs State Of U.P.
2015 Latest Caselaw 5001 ALL

Citation : 2015 Latest Caselaw 5001 ALL
Judgement Date : 2 December, 2015

Allahabad High Court

Vakeel @ Iftekhar Ahmad vs State Of U.P. on 2 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 8360 of 2015
 

 
Applicant :- Vakeel @ Iftekhar Ahmad
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- V.K.Shahi
 
Counsel for Opposite Party :- Govt. Advocate,Gaurav Mishra
 

 
Hon'ble Bachchoo Lal,J.

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

Learned counsel for the applicant prays for and is granted two weeks' time to file rejoinder affidavit to the counter affidavit filed by the learned A.G.A.

In the same period learned counsel for the complainant may also file counter affidavit.

List thereafter.

Order Date :- 2.12.2015

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