Matadin vs State Of Up
2017 Latest Caselaw 4954 ALL

Citation : 2017 Latest Caselaw 4954 ALL
Judgement Date : 4 October, 2017

Allahabad High Court

Matadin vs State Of Up on 4 October, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- BAIL No. - 6088 of 2017
 
Applicant :- Matadin
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Akhilash Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. Sri Akhilash Kumar Singh, learned counsel for applicant has sought adjournment on the ground of his illness.

2. Passed over for the day.

3. List in the next cause list.

Order Date :- 4.10.2017

Pachhere/-

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