Manoj Kumar vs State Of U.P.
2015 Latest Caselaw 3150 ALL

Citation : 2015 Latest Caselaw 3150 ALL
Judgement Date : 13 October, 2015

Allahabad High Court

Manoj Kumar vs State Of U.P. on 13 October, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 9130 of 2015
 

 
Applicant :- Manoj Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Surendra Pratap Singh,Rajneesh Kumar Verma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Sri Suresh Mishra, Advocate has filed vakalatnama on behalf of the complainant be taken on record.

Learned A.G.A prays for and is granted four 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 thereafter.

Order Date :- 13.10.2015

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