Nilesh Pandey vs State Of Up
2016 Latest Caselaw 968 ALL

Citation : 2016 Latest Caselaw 968 ALL
Judgement Date : 18 March, 2016

Allahabad High Court

Nilesh Pandey 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. - 2212 of 2016
 

 
Applicant :- Nilesh Pandey
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Purushottam Kumar Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

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

Learned A.G.A as well as learned counsel for the complainant pray for and are granted three weeks' time to file counter affidavit.

Rejoinder affidavit may be filed within one week thereafter.

List thereafter.

Order Date :- 18.3.2016

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