Chandra Prakash Third Bail vs State Of U.P.
2015 Latest Caselaw 4056 ALL

Citation : 2015 Latest Caselaw 4056 ALL
Judgement Date : 16 November, 2015

Allahabad High Court

Chandra Prakash Third Bail vs State Of U.P. on 16 November, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 7206 of 2015
 

 
Applicant :- Chandra Prakash Third Bail
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Vishnu Swaroop Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

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

Learned A.G.A. prays for and is granted two week's time to file supplementary counter affidavit annexing the certified copies of the statements of witnesses who have been examined before the trial court.

List on 8.12.2015.

Order Date :- 16.11.2015

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