Bhaiya Lal vs State Of Up
2016 Latest Caselaw 817 ALL

Citation : 2016 Latest Caselaw 817 ALL
Judgement Date : 17 March, 2016

Allahabad High Court

Bhaiya Lal 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. - 2169 of 2016
 

 
Applicant :- Bhaiya Lal
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Ashok Kumar "Mishra Baled
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Learned A.G.A. prays for and is granted three weeks' time to file counter affidavit. Rejoinder affidavit, may be filed within one week thereafter.

List thereafter.

Order Date :- 17.3.2016

Jitendra

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