Ram Naresh vs State Of U.P.
2017 Latest Caselaw 8027 ALL

Citation : 2017 Latest Caselaw 8027 ALL
Judgement Date : 15 December, 2017

Allahabad High Court

Ram Naresh vs State Of U.P. on 15 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 5604 of 2015
 

 
Applicant :- Ram Naresh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Uma Kant
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Rajnish Kumar,J.

On 09.11.2017 learned A.G.A. has submitted that the counter affidavit has been prepared but the same could not be filed as counsel for applicant was not present and has granted 3 days time to file the same.

Learned counsel for applicant submits that no counter affidavit has been served till date and it seems that the same has not been filed as it is not on record.

Learned A.G.A. states that his file is not traceable and prays for a week's time to file the same.

Time, as prayed, is granted.

List thereafter.

Order Date :- 15.12.2017

psd

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