Satyendra vs Union Of India Thru' Intelligence ...
2017 Latest Caselaw 7970 ALL

Citation : 2017 Latest Caselaw 7970 ALL
Judgement Date : 14 December, 2017

Allahabad High Court

Satyendra vs Union Of India Thru' Intelligence ... on 14 December, 2017

Bench: Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL APPEAL No. - 344 of 2017
 

 
Appellant :- Satyendra
 
Respondent :- Union Of India Thru' Intelligence Officer
 
Counsel for Appellant :- Dharmendra Pratap Singh,Anand Bhaskar Srivastava,Kartikeya Saran,Shagun K. Saran
 
Counsel for Respondent :- Sanjay Kumar Singh
 

 
Hon'ble Dinesh Kumar Singh-I,J.

Sri Anand Bhaskar Srivastav, learned counsel for the appellant is present and has stated that rejoinder affidavit is required to be filed which has to be sworn by appellant, who has not come today. He seeks two weeks time to file rejoinder affidavit. The same is allowed.

Sri Sanjay Kumar Singh, learned counsel for the Union of India is present.

List this case on 15.1.2018 for disposal of bail application.

Order Date :- 14.12.2017

A.P. Pandey

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