Bablu Agarwal @ Ravi Agarwal vs State Of Up
2016 Latest Caselaw 527 ALL

Citation : 2016 Latest Caselaw 527 ALL
Judgement Date : 15 March, 2016

Allahabad High Court

Bablu Agarwal @ Ravi Agarwal vs State Of Up on 15 March, 2016

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 2011 of 2016
 

 
Applicant :- Bablu Agarwal @ Ravi Agarwal
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Rajesh Chandra Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Sri Punit Kumar Shukla, Advocate has filed vakalatnama on behalf of the complainant be taken on record.

Learned counsel for the complainant prays for and is granted two weeks' time to file counter affidavit.

In the meantime learned A.G.A may also file counter affidavit.

Rejoinder affidavit may be filed within one week thereafter.

List thereafter showing the name of Sri Punit Kumar Shukla as counsel for the complainant.

Order Date :- 15.3.2016

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