Dharmendra Singh vs State Of U.P.
2017 Latest Caselaw 1714 ALL

Citation : 2017 Latest Caselaw 1714 ALL
Judgement Date : 14 June, 2017

Allahabad High Court

Dharmendra Singh 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. - 18968 of 2016
 

 
Applicant :- Dharmendra Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mohd. Warish Khan
 
Counsel for Opposite Party :- G.A.,Amar Nath Tiwari
 

 
Hon'ble Bachchoo Lal,J.

Counter affidavit filed on behalf of State and rejoinder affidavit filed on behalf of applicant in connected Cr. Misc. Bail Application No. 18508 of 2016 be taken on record.

On the request of Sri Brij Lal Shukla, Advocate, holding brief of Sri Amar Nath Tiwari, learned counsel for the complainant, list on 12.7.2017.

Order Date :- 14.6.2017

Gss

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