Smt. Madhuri Devi vs State Of Up
2016 Latest Caselaw 971 ALL

Citation : 2016 Latest Caselaw 971 ALL
Judgement Date : 18 March, 2016

Allahabad High Court

Smt. Madhuri Devi 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. - 2217 of 2016
 

 
Applicant :- Smt. Madhuri Devi
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Ram Naresh Singh Chauhan
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Sri Sanjeev Shukla, Advocate has filed vakalatnama on behalf of the complainant be taken on record.

Learned counsel for the complainant prays for and is granted one week 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 5.4.2016.

Order Date :- 18.3.2016

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