Narsingh [Second Bail] vs State Of Up
2017 Latest Caselaw 7790 ALL

Citation : 2017 Latest Caselaw 7790 ALL
Judgement Date : 7 December, 2017

Allahabad High Court

Narsingh [Second Bail] vs State Of Up on 7 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 6266 of 2017
 

 
Applicant :- Narsingh [Second Bail]
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Sheikh Mohammad Ali
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajnish Kumar,J.

Learned A.G.A. submits that he has served a copy of the counter affidavit on the learned counsel for applicant and prays for 24 hours' time to file the same in the Registry.

Learned counsel for applicant prays for one week's time to file rejoinder affidavit.

Times, as prayed, are granted.

List thereafter.

Order Date :- 7.12.2017

psd

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