Ghanshyam Sharma vs State Of U.P.
2016 Latest Caselaw 7389 ALL

Citation : 2016 Latest Caselaw 7389 ALL
Judgement Date : 5 December, 2016

Allahabad High Court

Ghanshyam Sharma vs State Of U.P. on 5 December, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 42322 of 2016
 

 
Applicant :- Ghanshyam Sharma
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sanjeev Kumar Sharma
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Naheed Ara Moonis, J.

Let counter affidavit be filed within three weeks by the learned A.G.A.

Rejoinder affidavit may be filed within a week thereafter.

List alongwith Criminal Misc. Bail Application No. 42321 of 2016 ? (Ankit Sharma Vs. State of U.P.), in the week commencing 16th January, 2017.

Order Date :- 05.12.2016

Vinod.

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