Shalu Tiwari @ Shalu Shukla @ ... vs State Of U.P.
2016 Latest Caselaw 272 ALL

Citation : 2016 Latest Caselaw 272 ALL
Judgement Date : 10 March, 2016

Allahabad High Court

Shalu Tiwari @ Shalu Shukla @ ... 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. - 948 of 2016
 

 
Applicant :- Shalu Tiwari @ Shalu Shukla @ Ritesh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sanandan Kumar Misra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Sri Srees Kumar Srivastave, advocate filed vakalatnama on behalf of State and learned A.G.A. filed counter affidavit 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, showing the name of Sri Srees Kumar Srivastava as counsel for complainant.

Order Date :- 10.3.2016

Jitendra

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