Smt. Anshi Jaiswal vs State Of U.P.
2015 Latest Caselaw 5655 ALL

Citation : 2015 Latest Caselaw 5655 ALL
Judgement Date : 22 December, 2015

Allahabad High Court

Smt. Anshi Jaiswal vs State Of U.P. on 22 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 10228 of 2015
 

 
Applicant :- Smt. Anshi Jaiswal
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Pramesh Kumar Jaiswal,Priyanka Yadav
 
Counsel for Opposite Party :- Govt. Advocate,Atul Verma
 

 
Hon'ble Bachchoo Lal,J.

Learned A.G.A. prays for and is granted further two weeks' time to file counter affidavit. In the same period learned counsel for the complainant and learned A.G.A. may also file counter affidavit in connected Bail Application No.10927 of 2015.

List thereafter.

Order Date :- 22.12.2015

Jitendra

Download the LatestLaws.com Mobile App