Om Prakash vs State Of U.P.
2017 Latest Caselaw 3253 ALL

Citation : 2017 Latest Caselaw 3253 ALL
Judgement Date : 16 August, 2017

Allahabad High Court

Om Prakash vs 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. - 10154 of 2015
 

 
Applicant :- Om Prakash
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Uttam Kumar Awasthi
 
Counsel for Opposite Party :- Govt. Advocate,Rajendra Prasad
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Power filed by Sri Vikas Yadav, learned counsel for the complainant is taken on record.

Case called out in the revised list. Sri U.K.Awasthi, learned counsel for the applicant and Sri U.C.Yadav, learned AGA for the State are present.

On the request of learned counsel for the complainant, list this case on 24.8.2017 showing the name of Sri Vikas Yadav as learned counsel for the complainant.

Order Date :- 16.8.2017

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