Rajesh Kumar Rawat vs State Of Up
2016 Latest Caselaw 315 ALL

Citation : 2016 Latest Caselaw 315 ALL
Judgement Date : 11 March, 2016

Allahabad High Court

Rajesh Kumar Rawat vs State Of Up on 11 March, 2016

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 1919 of 2016
 

 
Applicant :- Rajesh Kumar Rawat
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Haridwar Singh (H.D.Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Learned A.G.A prays for and is granted two weeks' time to file counter affidavit.

Rejoinder affidavit may be filed within one week thereafter.

List thereafter

Order Date :- 11.3.2016

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