Deepak vs State Of U.P.
2017 Latest Caselaw 4946 ALL

Citation : 2017 Latest Caselaw 4946 ALL
Judgement Date : 4 October, 2017

Allahabad High Court

Deepak vs State Of U.P. on 4 October, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- BAIL No. - 1844 of 2017
 
Applicant :- Deepak
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Santosh Srivastava
 
Counsel for Opposite Party :- Govt. Advocate,Sajeet Kumar Singh,Sajeet Kumar Singh
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. Counter affidavit filed on behalf of State is taken on record.

2. Sri Santosh Srivastava, learned counsel for accused-applicant has sought adjournment on the ground of his illness.

3. Passed over for the day.

4. List in the next cause list.

Order Date :- 4.10.2017

Pachhere/-

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