Prashant @ Babloo Kori vs State Of Up
2016 Latest Caselaw 808 ALL

Citation : 2016 Latest Caselaw 808 ALL
Judgement Date : 17 March, 2016

Allahabad High Court

Prashant @ Babloo Kori vs State Of Up on 17 March, 2016

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 2164 of 2016
 

 
Applicant :- Prashant @ Babloo Kori
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Ashok Kumar Maurya
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Sri Sumit K. Srivastava, Advocate filed vakalatnama on behalf of complainant be taken on record.

Learned A.G.A. prays for and is granted two weeks' time to file counter affidavit. In the same period complainant may also file counter affidavit. Rejoinder affidavit may be filed within one week thereafter.

List thereafter, showing the name of Sri Sumit K. Srivastava as counsel for complainant.

Order Date :- 17.3.2016

Jitendra

Download the LatestLaws.com Mobile App