Rajesh Maghnani vs State Of U.P.
2017 Latest Caselaw 7982 ALL

Citation : 2017 Latest Caselaw 7982 ALL
Judgement Date : 14 December, 2017

Allahabad High Court

Rajesh Maghnani vs State Of U.P. on 14 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 696 of 2017
 

 
Applicant :- Rajesh Maghnani
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ram Naresh Yadav,Atul Verma
 
Counsel for Opposite Party :- Govt. Advocate,Ajay Kumar,Raman Jeet Singh Johar,Vivek Kumar Rai
 

 
Hon'ble Rajnish Kumar,J.

There is a request for adjournment on behalf of Sri Atul Verma, learned counsel for the applicant. Sri Harjot Singh, holding brief of Sri Vivek Kumar Rai and Sri Ajay Kumar, learned counsel for opposite party vehemently opposed the request of adjournment.

However, in the interest of justice, as a last opportunity, the case is adjourned.

List in the next week.

Order Date :- 14.12.2017

psd

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