Mohd. Ameen vs State Of U.P.
2015 Latest Caselaw 5590 ALL

Citation : 2015 Latest Caselaw 5590 ALL
Judgement Date : 18 December, 2015

Allahabad High Court

Mohd. Ameen vs State Of U.P. on 18 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 10719 of 2015
 

 
Applicant :- Mohd. Ameen
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sajjad Husain
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

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

Sri Ashis Raman Mishra, Advocate submits that he has filed vakalatnama on behalf of the complainant but his name has not been shown in the cause list. He prays for and is granted further one week time to file counter affidavit.

List thereafter showing the name of Sri Ashis Raman Mishra as counsel for the complainant.

Order Date :- 18.12.2015

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