Munni Lal vs State Of Up
2016 Latest Caselaw 657 ALL

Citation : 2016 Latest Caselaw 657 ALL
Judgement Date : 16 March, 2016

Allahabad High Court

Munni Lal vs State Of Up on 16 March, 2016

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 2060 of 2016
 

 
Applicant :- Munni Lal
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Jay Prakash Singh,Ram Mohan Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

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

Learned counsel for the complainant as well as learned A.G.A.pray for and are granted three weeks' time to file counter affidavit.

Rejoinder affidavit may be filed within one week thereafter.

List thereafter showing the name of Sri Manoj Kumar Gupta as counsel for the complainant.

Order Date :- 16.3.2016

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