Sunil Kumar vs State Of Up
2016 Latest Caselaw 939 ALL

Citation : 2016 Latest Caselaw 939 ALL
Judgement Date : 18 March, 2016

Allahabad High Court

Sunil Kumar vs State Of Up on 18 March, 2016

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 2204 of 2016
 

 
Applicant :- Sunil Kumar
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Santosh Kumar Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Sri Mayank Pandey, Advocate has filed vakalatnama on behalf of the complainant be taken on record.

Learned counsel for the complainant prays for and is granted two weeks' time to file counter affidavit.

In the meantime learned A.G.A may also file counter affidavit.

Rejoinder affidavit may be filed within one week thereafter.

List on 20.4.2016.

Order Date :- 18.3.2016

Download the LatestLaws.com Mobile App