Suraj Chaudhary vs State Of U.P.
2015 Latest Caselaw 4086 ALL

Citation : 2015 Latest Caselaw 4086 ALL
Judgement Date : 17 November, 2015

Allahabad High Court

Suraj Chaudhary vs State Of U.P. on 17 November, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 8950 of 2015
 

 
Applicant :- Suraj Chaudhary
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sunil Kumar Srivastava,Vipul Kumar Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Sri Rajesh Kumar, Advocate has filed vakalatnama on behalf of the applicant and learned A.G.A has filed counter affidavit on behalf of the State be taken on record.

Learned counsel for the applicant prays for and is granted one week time to file rejoinder affidavit.

List thereafter showing the name of Sri Rajesh Kumar as counsel for the applicant.

Order Date :- 17.11.2015

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