Jai Prakash Singh vs State Of Up
2016 Latest Caselaw 224 ALL

Citation : 2016 Latest Caselaw 224 ALL
Judgement Date : 10 March, 2016

Allahabad High Court

Jai Prakash Singh vs State Of Up on 10 March, 2016

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 898 of 2016
 

 
Applicant :- Jai Prakash Singh
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Ranjit Singh,Anand Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate,Vikas Singh Chauhan
 

 
Hon'ble Bachchoo Lal,J.

Counter affidavit filed on behalf of complainant be taken on record.

Learned counsel for the applicant prays for and is granted 10 days' time to file rejoinder affidavit.

List thereafter.

Order Date :- 10.3.2016

Jitendra

Download the LatestLaws.com Mobile App