Manoj Kumar Upadhyay @ Munna vs State Of U.P.
2016 Latest Caselaw 6529 ALL

Citation : 2016 Latest Caselaw 6529 ALL
Judgement Date : 17 October, 2016

Allahabad High Court

Manoj Kumar Upadhyay @ Munna vs State Of U.P. on 17 October, 2016

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 35101 of 2016
 

 
Applicant :- Manoj Kumar Upadhyay @ Munna
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Purushottam Maurya
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Ashwani Kumar Mishra, J.

Let a counter affidavit be filed in the matter by learned A.G.A for the State within a period of three weeks. Rejoinder affidavit may be filed within a week thereafter.

List thereafter showing the name of Sri N.L. Tripathi, Advocate, as counsel for the complainant.

Order Date :- 17.10.2016

Vinod.

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