Mangali vs State Of U.P.
2017 Latest Caselaw 7865 ALL

Citation : 2017 Latest Caselaw 7865 ALL
Judgement Date : 11 December, 2017

Allahabad High Court

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

Bench: Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL APPEAL No. - 7340 of 2017
 

 
Appellant :- Mangali
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Vijay Singh Sengar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Dinesh Kumar Singh-I,J.

Sri Vijay Singh Sengar, learned counsel for the appellant has sent illness slip.

Learned A.G.A. states that he did not require to file counter affidavit in respect of bail application.

List in the next cause list for disposal of bail application.

Order Date :- 11.12.2017

A.P. Pandey

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