Bachan vs State Of U.P.
2017 Latest Caselaw 8212 ALL

Citation : 2017 Latest Caselaw 8212 ALL
Judgement Date : 21 December, 2017

Allahabad High Court

Bachan vs State Of U.P. on 21 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 9681 of 2016
 

 
Applicant :- Bachan
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Pradeep Kumar Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajnish Kumar,J.

It has been mentioned in para 7 of the counter affidavit filed by the State that case diary is annexed for perusal of the Court but the same has not been annexed.

Learned A.G.A. prays for 10 days time to file annexure to the counter affidavit on record by means of an affidavit.

Time, as prayed, is granted.

List thereafter.

Order Date :- 21.12.2017

psd

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