Ram Swaroop (Second Bail) vs The State Of U.P.
2017 Latest Caselaw 3252 ALL

Citation : 2017 Latest Caselaw 3252 ALL
Judgement Date : 16 August, 2017

Allahabad High Court

Ram Swaroop (Second Bail) vs The State Of U.P. on 16 August, 2017

Bench: Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 5469 of 2016
 

 
Applicant :- Ram Swaroop (Second Bail)
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Dileep Kumar Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Rejoinder affidavit filed today on behalf of the applicant is taken on record.

Ms.Nisha Verma holding brief of Sri D.K.Yadav, learned counsel for the applicant and Sri U.C.Yadav, learned AGA for the State are present.

As prayed, list in the next cause list.

Order Date :- 16.8.2017

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