Anil Kumar vs State Of U.P.
2016 Latest Caselaw 242 ALL

Citation : 2016 Latest Caselaw 242 ALL
Judgement Date : 10 March, 2016

Allahabad High Court

Anil Kumar vs State Of U.P. on 10 March, 2016

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 963 of 2016
 

 
Applicant :- Anil Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mayank Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

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

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

List thereafter.

Order Date :- 10.3.2016

Jitendra

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