Ramu vs State Of U.P.
2015 Latest Caselaw 4087 ALL

Citation : 2015 Latest Caselaw 4087 ALL
Judgement Date : 17 November, 2015

Allahabad High Court

Ramu 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. - 9480 of 2015
 

 
Applicant :- Ramu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Vijay Kumar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Sri Neeraj Sahu, Advocate has filed vakaltnama on behalf of the complainant be taken on record.

Learned counsel for the complainant prays for and is granted two weeks time to file counter affidavit.

In the meantime learned A.G.A may also file counter affidavit.

Rejoinder affidavit may be filed within one week thereafter.

List on 14.12.2015 showing the name of Sri Neeraj Sahu as counsel for the complainant.

Order Date :- 17.11.2015

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