Jai Prakash ( Second Bail ) vs State Of U.P.
2017 Latest Caselaw 7795 ALL

Citation : 2017 Latest Caselaw 7795 ALL
Judgement Date : 7 December, 2017

Allahabad High Court

Jai Prakash ( Second Bail ) vs State Of U.P. on 7 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 9835 of 2016
 

 
Applicant :- Jai Prakash ( Second Bail )
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Saryu Prasad Tiwari,Sandeep Kumar Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajnish Kumar,J.

Sri Sandeep Kumar Shukla, learned counsel for the applicant prays for and is granted 24 hours time to file supplementary affidavit in the Registry.

Learned A.G.A. prays for a week's further time to file supplementary affidavit in terms of order dated 27.10.2017 passed by this Court.

A week's further and no more time is granted to the learned A.G.A. to file supplementary affidavit in terms of order dated 27.10.2017.

List immediately thereafter.

Order Date :- 7.12.2017

psd

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