Hanumant Pratap Singh @ Reeshu ... vs State Of U.P.
2017 Latest Caselaw 5033 ALL

Citation : 2017 Latest Caselaw 5033 ALL
Judgement Date : 5 October, 2017

Allahabad High Court

Hanumant Pratap Singh @ Reeshu ... vs State Of U.P. on 5 October, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- BAIL No. - 8105 of 2017
 
Applicant :- Hanumant Pratap Singh @ Reeshu Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Kailash Nath Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. Supplementary affidavit filed on behalf of accused-applicant is taken on record.

2. Sri Anil Kumar Tripathi, Advocate filed vakalatnama on behalf of victim is taken on record.

3. Learned AGA prays for and is allowed a week time to file counter affidavit.

4. List in the next cause list.

Order Date :- 5.10.2017

Pachhere/-

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