Ashok Kumar Singh vs State Of U.P.
2017 Latest Caselaw 1076 ALL

Citation : 2017 Latest Caselaw 1076 ALL
Judgement Date : 23 May, 2017

Allahabad High Court

Ashok Kumar Singh 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. - 795 of 2017
 

 
Appellant :- Ashok Kumar Singh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Rajeiu Kumar Tripathi,Abhishek Shukla
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Heard.

2. Admit.

3. Summon the lower Court record.

4. State is granted three weeks time to file objection / counter affidavit to the bail application. Reply / rejoinder Affidavit, if any, may be filed within a week thereafter.

5. As far as the fine is concerned, judgment shall remain suspended.

6. As far as bail is concerned to be heard on 10th July, 2017.

Order Date :- 23.5.2017

Mukesh

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