Manoj vs State Of U.P.
2017 Latest Caselaw 1663 ALL

Citation : 2017 Latest Caselaw 1663 ALL
Judgement Date : 12 June, 2017

Allahabad High Court

Manoj vs State Of U.P. on 12 June, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- CRIMINAL APPEAL No. - 1438 of 2015
 

 
Appellant :- Manoj
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Jail Appeal,Gulam Mustfa Amicus Curl,Smriti,Suresh Chandra Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Vivek Chaudhary,J.

Objections filed by learned A.G.A. to bail application are taken on record.

Counsel for appellant prays for and is granted two weeks' time to file rejoinder affidavit.

List in July,2017.

Order Date :- 12.6.2017

psd

(Vivek Chaudhary,J.)

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