Shatrughan Gupta @ Pintu vs State Of U.P.
2017 Latest Caselaw 7907 ALL

Citation : 2017 Latest Caselaw 7907 ALL
Judgement Date : 12 December, 2017

Allahabad High Court

Shatrughan Gupta @ Pintu vs State Of U.P. on 12 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 9608 of 2014
 

 
Applicant :- Shatrughan Gupta @ Pintu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rohit Kumar Tripathi,Manjusha Kapil,Praveen Kumar Tripathi
 
Counsel for Opposite Party :- Govt.Advocate,Ankur Pandey,Deepak Kumar Singh,Pradeep Kumar Shukla
 

 
Hon'ble Rajnish Kumar,J.

Ms. Manjusha Kapil, learned counsel for applicant is reported to be ill.

Sri Ankur Pandey, learned counsel for complainant submits that he has prepared counter affidavit, but since the counsel for applicant is not present, he could not serve the copy and prays for 3 days time to file counter affidavit.

Time, as prayed, is granted.

Thereafter, one week available to the counsel for applicant to file rejoinder affidavit.

List thereafter.

Order Date :- 12.12.2017

psd

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