Kamal Singh vs State Of U.P.
2016 Latest Caselaw 84 ALL

Citation : 2016 Latest Caselaw 84 ALL
Judgement Date : 8 March, 2016

Allahabad High Court

Kamal Singh vs State Of U.P. on 8 March, 2016

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 10035 of 2015
 

 
Applicant :- Kamal Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Gyanendra Singh Sikarwar
 
Counsel for Opposite Party :- Govt.Advocate,Ram Kumar Singh
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicant prays for and is granted 10 days' time to file rejoinder affidavit. In the same period learned counsel for the complainant may also file counter affidavit, if any.

List thereafter.

Order Date :- 8.3.2016

Jitendra

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