Prahladi @ Prasiddh Narayan vs State Of U.P.
2015 Latest Caselaw 5439 ALL

Citation : 2015 Latest Caselaw 5439 ALL
Judgement Date : 15 December, 2015

Allahabad High Court

Prahladi @ Prasiddh Narayan vs State Of U.P. on 15 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 9036 of 2014
 

 
Applicant :- Prahladi @ Prasiddh Narayan
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Akhilesh Kumar Pandey,Rama Pati Shukla
 
Counsel for Opposite Party :- Govt. Advocate,P.K.Tripathi
 

 
Hon'ble Bachchoo Lal,J.

Supplementary affidavit has been filed on behalf of the applicant be taken on record.

Learned A.G.A prays for and is granted ten days' time to seek instruction with regard to the supplementary affidavit filed by the learned counsel for the applicant.

Order Date :- 15.12.2015

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