Uma Shankar vs State Of Up
2016 Latest Caselaw 336 ALL

Citation : 2016 Latest Caselaw 336 ALL
Judgement Date : 11 March, 2016

Allahabad High Court

Uma Shankar 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. - 1306 of 2016
 

 
Applicant :- Uma Shankar
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- O.P. Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Counter affidavit filed by learned A.G.A. on behalf of State be taken on record.

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

List in the next cause list.

Order Date :- 11.3.2016

Jitendra

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