Kamaluddin vs The State
2015 Latest Caselaw 3200 ALL

Citation : 2015 Latest Caselaw 3200 ALL
Judgement Date : 14 October, 2015

Allahabad High Court

Kamaluddin vs The State on 14 October, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 9171 of 2015
 

 
Applicant :- Kamaluddin
 
Opposite Party :- The State
 
Counsel for Applicant :- Arun Sinha
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Sri Salil Mohan, Advocate has filed vakalatnama on behalf of the complainant 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 thereafter.

Order Date :- 14.10.2015

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