Monu @ Vikash vs State Of U.P.
2015 Latest Caselaw 2341 ALL

Citation : 2015 Latest Caselaw 2341 ALL
Judgement Date : 16 September, 2015

Allahabad High Court

Monu @ Vikash vs State Of U.P. on 16 September, 2015

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 33601 of 2015
 

 
Applicant :- Monu @ Vikash
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Arvendra Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicant and learned A.G.A. for the State.

Learned A.G.A. prays for and is granted four weeks time to file counter affidavit. As prayed by the learned counsel for the applicant two week thereafter is granted for filing rejoinder affidavit.

List after expiry of the aforesaid period before appropriate Court.

Order Date :- 16.9.2015

faraz

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