Vivek Yadav vs State Of U.P.
2017 Latest Caselaw 1710 ALL

Citation : 2017 Latest Caselaw 1710 ALL
Judgement Date : 14 June, 2017

Allahabad High Court

Vivek Yadav vs State Of U.P. on 14 June, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14442 of 2016
 

 
Applicant :- Vivek Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Janardan,Sanjeev Kumar Singh
 
Counsel for Opposite Party :- G.A.,Sanjay Kumar Shukla
 

 
Hon'ble Bachchoo Lal,J.

Counter affidavit filed on behalf of State and rejoinder affidavit filed on behalf of applicant be taken on record.

The record of connected bail application no. 25441 of 2016 has not been sent by the office.

At the request of learned counsel for the applicant, list on 18.7.2017 along with the record of the aforesaid connected bail application.

Order Date :- 14.6.2017

Gss

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