Brajlal vs State Of U.P.
2016 Latest Caselaw 4335 ALL

Citation : 2016 Latest Caselaw 4335 ALL
Judgement Date : 18 July, 2016

Allahabad High Court

Brajlal vs State Of U.P. on 18 July, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21861 of 2016
 

 
Applicant :- Brajlal
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- R.P.S. Chauhan
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Abhai Kumar, J.

Heard learned counsel for the applicant.

Seeing the gravity of the case, counter affidavit is required.

Learned A.G.A for the State may file counter affidavit within four weeks.

List immediately thereafter.

Order Date :- 18.07.2016

Vinod.

Download the LatestLaws.com Mobile App