Vishnu Dayal Kanaujiya vs State Of Up
2017 Latest Caselaw 5009 ALL

Citation : 2017 Latest Caselaw 5009 ALL
Judgement Date : 5 October, 2017

Allahabad High Court

Vishnu Dayal Kanaujiya vs State Of Up on 5 October, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- BAIL No. - 5992 of 2017
 
Applicant :- Vishnu Dayal Kanaujiya
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Manoj Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ravindra Nath Mishra-II,J.

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

2. Learned counsel for accused-applicant prays for and is allowed a week time to file rejoinder affidavit.

3. List in the next cause list.

Order Date :- 5.10.2017

Pachhere/-

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