Kartar Singh vs State Of Up
2016 Latest Caselaw 390 ALL

Citation : 2016 Latest Caselaw 390 ALL
Judgement Date : 14 March, 2016

Allahabad High Court

Kartar Singh vs State Of Up on 14 March, 2016

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 1972 of 2016
 

 
Applicant :- Kartar Singh
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Upendra Kumar Verma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Supplementary affidavit has been filed on behalf of the applicant be taken on record.

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

Rejoinder affidavit may be filed within one week thereafter.

List thereafter.

Order Date :- 14.3.2016

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