Subhash vs State Of U.P.
2017 Latest Caselaw 2950 ALL

Citation : 2017 Latest Caselaw 2950 ALL
Judgement Date : 3 August, 2017

Allahabad High Court

Subhash vs State Of U.P. on 3 August, 2017

Bench: Rajul Bhargava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 28051 of 2017
 

 
Applicant :- Subhash
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Nirvikar Gupta,Ishwar Chandra Tyagi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajul Bhargava,J.

Parcha filed by Sri Sandeep Kumar Srivastava on behalf of informant is taken on record.

Learned A.G.A. as well as learned counsel for the informant pray for and are granted four weeks' time to file counter affidavit. Rejoinder affidavit, if any may be filed within two weeks thereafter.

List this case on 18.09.2017 before appropriate Bench, showing the name of Sri Sandeep Kumar Srivastava as counsel for the informant. It shall not be treated as tied up or part heard to this Bench anymore.

Order Date :- 3.8.2017

MN/-

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