Abrar vs State Of U.P.
2016 Latest Caselaw 6858 ALL

Citation : 2016 Latest Caselaw 6858 ALL
Judgement Date : 7 November, 2016

Allahabad High Court

Abrar vs State Of U.P. on 7 November, 2016

Bench: Suneet Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 37595 of 2016
 

 
Applicant :- Abrar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Onkar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Suneet Kumar,J.

Respondents are allowed four weeks' time to file counter affidavit. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List thereafter on 20 December 2016 before the appropriate Bench.

The matter shall not be treated as part heard or tied up to the Bench.

Order Date :- 7.11.2016

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