Pawan Kumar Bahel vs State Of U.P.
2017 Latest Caselaw 2288 ALL

Citation : 2017 Latest Caselaw 2288 ALL
Judgement Date : 12 July, 2017

Allahabad High Court

Pawan Kumar Bahel vs State Of U.P. on 12 July, 2017

Bench: Rajul Bhargava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 24511 of 2017
 

 
Applicant :- Pawan Kumar Bahel
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Vijay Tripathi,Rajeev Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajul Bhargava,J.

Learned A.G.A. prays for and is granted four weeks' time to file counter affidavit. Two weeks' time thereafter is allowed to the learned counsel for the applicant to file rejoinder affidavit.

List this matter on 21.08.2017 before appropriate Bench. It shall not be treated as part heard or tied up with this Bench anymore.

Order Date :- 12.7.2017

MN/-

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