Shakeel vs State Of U.P.
2015 Latest Caselaw 5036 ALL

Citation : 2015 Latest Caselaw 5036 ALL
Judgement Date : 3 December, 2015

Allahabad High Court

Shakeel vs State Of U.P. on 3 December, 2015

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 43739 of 2015
 

 
Applicant :- Shakeel
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sushil Kumar Tewari,Braham Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicant, learned A.G.A.

Learned A.G.A. prays for and is granted four weeks' time for filing counter affidavit. As prayed by learned counsel for the applicant, two weeks, thereafter, is granted for filing rejoinder affidavit.

List immediately after expiry of the aforesaid period before appropriate Court.

Order Date :- 3.12.2015

Dev/-

Download the LatestLaws.com Mobile App