Mohd. Khalid vs State Of U.P.
2017 Latest Caselaw 4952 ALL

Citation : 2017 Latest Caselaw 4952 ALL
Judgement Date : 4 October, 2017

Allahabad High Court

Mohd. Khalid 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. - 5863 of 2017
 
Applicant :- Mohd. Khalid
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ranjeet Singh,Smt. Nalini Prakash Jain
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. Learned counsel for accused-applicant prays for and is granted two weeks time to file rejoinder affidavit.

2. List thereafter.

Order Date :- 4.10.2017

Pachhere/-

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