Praveen Kumar Pandey vs State Of U.P.
2015 Latest Caselaw 5188 ALL

Citation : 2015 Latest Caselaw 5188 ALL
Judgement Date : 8 December, 2015

Allahabad High Court

Praveen Kumar Pandey vs State Of U.P. on 8 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 11074 of 2015
 

 
Applicant :- Praveen Kumar Pandey
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sanjay Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Manoj Kumari Tiwari, Advocate has filed vakalatnama on behalf of the complainant be taken on record.

Learned counsel for the complainant prays for and is granted two weeks' time to file counter affidavit.

In the meantime learned A.G.A may also file counter affidavit.

Rejoinder affidavit may be filed within one week thereafter.

List thereafter.

Order Date :- 8.12.2015

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