Devanti Devi vs State Of U.P.
2016 Latest Caselaw 3209 ALL

Citation : 2016 Latest Caselaw 3209 ALL
Judgement Date : 30 May, 2016

Allahabad High Court

Devanti Devi vs State Of U.P. on 30 May, 2016

Bench: Pramod Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 10715 of 2016
 

 
Applicant :- Devanti Devi
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Manvendra Narain Pathak
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pramod Kumar Srivastava,J.

Learned AGA has filed counter affidavit on behalf of the State is taken on record.

Learned counsel for the applicant prays for and is allowed two weeks time to file rejoinder affidavit.

The case is released as requested by learned counsel for the applicant.

List this case on 18th July, 2016 before appropriate Bench.

Order Date :- 30.5.2016

Sanjeev

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