Narendra Bahadur Singh And ... vs State Of U.P.
2015 Latest Caselaw 4272 ALL

Citation : 2015 Latest Caselaw 4272 ALL
Judgement Date : 19 November, 2015

Allahabad High Court

Narendra Bahadur Singh And ... vs State Of U.P. on 19 November, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 10436 of 2015
 

 
Applicant :- Narendra Bahadur Singh And Another
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Anuj Pandey,Shiv Ganesh Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Sri Amit Kumar Singh, Advocate has filed vakalatnama on behalf of the complainant and learned counsel for the applicant has filed supplementary affidavit on behalf of the applicant 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 on 21.12.2015.

Order Date :- 19.11.2015

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