Smt. Devmati ( Fourth Bail ) vs State Of U.P.
2017 Latest Caselaw 3268 ALL

Citation : 2017 Latest Caselaw 3268 ALL
Judgement Date : 16 August, 2017

Allahabad High Court

Smt. Devmati ( Fourth Bail ) 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. - 2359 of 2016
 

 
Applicant :- Smt. Devmati ( Fourth Bail )
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ran Vijay Yadav,Anuj Pandey,Shiv Ganesh Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Case called out in the revised list. Sri S.K.Mishra, learned AGA for the State alongwith Sri K.Msihra, holding brief of Sri S.G.Singh, learned counsel for the applicant is present.

As prayed, list in the next cause list.

Order Date :- 16.8.2017

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