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Smt. Shakira Bano ( Second Bail ) vs The State Of U.P.
2016 Latest Caselaw 171 ALL

Citation : 2016 Latest Caselaw 171 ALL
Judgement Date : 9 March, 2016

Allahabad High Court
Smt. Shakira Bano ( Second Bail ) vs The State Of U.P. on 9 March, 2016
Bench: Bachchoo Lal



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 9926 of 2015
 

 
Applicant :- Smt. Shakira Bano ( Second Bail )
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Ashok Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Counter affidavit filed by learned A.G.A. on behalf of State be taken on record.

Learned counsel for the applicant prays for and is granted 10 days' time to file certain documents with regard to the treatment of applicant.

List thereafter.

Order Date :- 9.3.2016

Jitendra

 

 

 
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