Deepak vs State Of U.P.
2015 Latest Caselaw 3991 ALL

Citation : 2015 Latest Caselaw 3991 ALL
Judgement Date : 6 November, 2015

Allahabad High Court

Deepak vs State Of U.P. on 6 November, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 10229 of 2015
 

 
Applicant :- Deepak
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ashok Kumar Mishra,Rakesh Kumar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Sri Abdul Samad, Advocate has filed vakalatnama on behalf of the complainant be taken on record.

Learned A.G.A prays for and is granted two weeks time to file counter affidavit.

In the meantime learned counsel for the complainant may also file counter affidavit.

Rejoinder affidavit may be filed within one week thereafter.

List thereafter.

Order Date :- 6.11.2015

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