Hari Prasad Maurya vs State Of U.P.
2017 Latest Caselaw 1008 ALL

Citation : 2017 Latest Caselaw 1008 ALL
Judgement Date : 23 May, 2017

Allahabad High Court

Hari Prasad Maurya vs State Of U.P. on 23 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 815 of 2016
 

 
Appellant :- Hari Prasad Maurya
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Rajesh Kumar Pandey
 
Counsel for Respondent :- Govt. Advocate,Arun Kumar Pandey
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. As requested by learned A.G.A. a week's and no more time is granted to file objection / counter affidavit to the bail application filed by appellant.

2. List this matter on 31st May, 2017.

Order Date :- 23.5.2017

Mukesh

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