Suraj Singh @ Chhunnu Singh vs State Of U.P.
2016 Latest Caselaw 4993 ALL

Citation : 2016 Latest Caselaw 4993 ALL
Judgement Date : 8 August, 2016

Allahabad High Court

Suraj Singh @ Chhunnu Singh vs State Of U.P. on 8 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 25497 of 2016
 

 
Applicant :- Suraj Singh @ Chhunnu Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Pratibha Singh
 
Counsel for Opposite Party :- G.A.,Chandra Dutt
 

 
Hon'ble Naheed Ara Moonis,J.

The learned A.G.A. prays for and is allowed three weeks time to file counter affidavit. Rejoinder affidavit, if any, may be filed within one week thereafter.

Let the case be listed in the week commencing 12.9.2016 before the appropriate Bench showing the name of Shri Chandra Dutt as counsel for the complainant.

Order Date :- 8.8.2016

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