Nanharam vs State Of U.P.
2017 Latest Caselaw 7844 ALL

Citation : 2017 Latest Caselaw 7844 ALL
Judgement Date : 11 December, 2017

Allahabad High Court

Nanharam vs State Of U.P. on 11 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 1642 of 2017
 

 
Applicant :- Nanharam
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Shiv Pal Singh,Rama Kant Dixit
 
Counsel for Opposite Party :- Govt. Advocate,Savitravardhan Singh
 

 
Hon'ble Rajnish Kumar,J.

Sri Brijesh Singh, Advocate has filed power on behalf of applicant, which is taken on record. He prays for a week's time to file supplementary affidavit bringing on record some facts necessary in respect of the bail application.

Time, as prayed, is granted.

List immediately thereafter.

On the next date of listing, the name of Sri Brijesh Singh shall be printed in the cause list as counsel for applicant.

Order Date :- 11.12.2017

psd

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