Anil vs State Of U.P.
2015 Latest Caselaw 5348 ALL

Citation : 2015 Latest Caselaw 5348 ALL
Judgement Date : 10 December, 2015

Allahabad High Court

Anil vs State Of U.P. on 10 December, 2015

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 44395 of 2015
 

 
Applicant :- Anil
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Dinesh Kumar Pandey,Manu Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicant and learned A.G.A. for the State.

Learned A.G.A. prays for and is granted four weeks' time to file 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 :- 10.12.2015

S.Ali

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