Vaishnav Kumar @ Wasu vs State Of Up
2016 Latest Caselaw 720 ALL

Citation : 2016 Latest Caselaw 720 ALL
Judgement Date : 16 March, 2016

Allahabad High Court

Vaishnav Kumar @ Wasu 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. - 1672 of 2016
 

 
Applicant :- Vaishnav Kumar @ Wasu
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Riyaz Ahmad,Arun Sinha
 
Counsel for Opposite Party :- Govt. Advocate,Ishan Baghel
 

 
Hon'ble Bachchoo Lal,J.

Counter affidavit filed on behalf of State be taken on record.

Learned counsel for the complainant submits that counter affidavit is under preparation. He prays for and is granted one day's time to file counter affidavit.

List in the next cause list.

Order Date :- 16.3.2016

Jitendra

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