Nand Kumar Verma vs State Of U.P.
2015 Latest Caselaw 4141 ALL

Citation : 2015 Latest Caselaw 4141 ALL
Judgement Date : 17 November, 2015

Allahabad High Court

Nand Kumar Verma 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. - 9263 of 2015
 

 
Applicant :- Nand Kumar Verma
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Vinod Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate,Maya Ram Yadav
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the complainant has filed counter affidavit be taken on record.

Learned A.G.A prays for and is granted one week further time to file counter affidavit.

In the meantime learned counsel for the applicant may file rejoinder affidavit to the counter affidavit filed by the learned counsel for the complainant.

List thereafter.

Order Date :- 17.11.2015

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