Prashant Kumar Singh vs State Of Up
2017 Latest Caselaw 7972 ALL

Citation : 2017 Latest Caselaw 7972 ALL
Judgement Date : 14 December, 2017

Allahabad High Court

Prashant Kumar Singh vs State Of Up on 14 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 5570 of 2017
 

 
Applicant :- Prashant Kumar Singh
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Romal Srivastava,Prince Singh,Raghunath Prasad,Umesh Pratap Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajnish Kumar,J.

During the course of argument, learned A.G.A. pointed out on the basis of counter affidavit filed in the matter that the applicant is a Doctor by profession and he had got admitted to the deceased in the Nursing Home and got the abortion conducted, but the fact that the applicant is a Doctor has specifically been denied by the applicant in the rejoinder affidavit in para-5.

Learned A.G.A. seeks a week's time to get the same verified and file a specific reply.

Time, as prayed, is granted.

List immediately after one week.

Order Date :- 14.12.2017

psd

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