Rakesh Verma vs State Of U.P.
2017 Latest Caselaw 2214 ALL

Citation : 2017 Latest Caselaw 2214 ALL
Judgement Date : 11 July, 2017

Allahabad High Court

Rakesh Verma vs State Of U.P. on 11 July, 2017

Bench: Krishna Pratap Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 23
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 24350 of 2017
 

 
Applicant :- Rakesh Verma
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Daya Shanker Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Krishna Pratap Singh,J.

Sri Ramesh Kumar Pandey, learned counsel has put his appearance by filing his Vakalatnama on behalf of the complainant, which is taken on record.

Learned counsel for the applicant, Sri Ramesh Kumar Pandey. learned counsel for the complainant and learned A.G.A. for the State are present.

Put up this case on 24th July, 2017 as fresh.

In the meantime, learned counsel for the respondent may file counter affidavit.

Order Date :- 11.7.2017

Pr/-

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