Santosh Kumar @ Arvind vs State Of U.P
2016 Latest Caselaw 303 ALL

Citation : 2016 Latest Caselaw 303 ALL
Judgement Date : 10 March, 2016

Allahabad High Court

Santosh Kumar @ Arvind 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. - 703 of 2016
 

 
Applicant :- Santosh Kumar @ Arvind
 
Opposite Party :- State Of U.P
 
Counsel for Applicant :- Dhananjai Kumar Tripathi
 
Counsel for Opposite Party :- Govt. Advocate,P.K.Singh
 

 
Hon'ble Bachchoo Lal,J.

Sri Pawan Kumar Singh, Advocate filed vakalatnama on behalf of complainant be taken on record.

Learned A.G.A. prays for and is granted further one week's time to file counter affidavit. In the same period complainant may also file counter affidavit. Rejoinder affidavit may be filed within one week thereafter.

List thereafter.

Order Date :- 10.3.2016

Jitendra

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