Guru Charan @ Channi vs State Of Up
2017 Latest Caselaw 7851 ALL

Citation : 2017 Latest Caselaw 7851 ALL
Judgement Date : 11 December, 2017

Allahabad High Court

Guru Charan @ Channi vs State Of Up on 11 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 6165 of 2017
 

 
Applicant :- Guru Charan @ Channi
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Amit Kumar Awasthi,Ashish Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajnish Kumar,J.

Learned counsel for applicant prays for a week's further time to file rejoinder affidavit. He submits that the rejoinder affidavit has already been prepared but the same could not be sworned.

Time, as prayd is granted.

List immediately thereafter.

Order Date :- 11.12.2017

psd

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