Mohd. Sharif vs State Of Up
2016 Latest Caselaw 696 ALL

Citation : 2016 Latest Caselaw 696 ALL
Judgement Date : 16 March, 2016

Allahabad High Court

Mohd. Sharif 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. - 2052 of 2016
 

 
Applicant :- Mohd. Sharif
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Suresh Chandra Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Sri Rehan Ahmad Siddiqui, Advocate has filed vakalatnama on behalf of the complainant be taken on record.

Learned counsel for the complainant prays for and is granted one week time to file counter affidavit.

List on 1.4.2016 showing the name of Sri Rehan Ahmad Siddiqui as counsel for the complainant.

Order Date :- 16.3.2016

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