Jitendra Shukla ( Second Bail ) vs State Of U.P.
2017 Latest Caselaw 5038 ALL

Citation : 2017 Latest Caselaw 5038 ALL
Judgement Date : 5 October, 2017

Allahabad High Court

Jitendra Shukla ( Second Bail ) vs State Of U.P. on 5 October, 2017

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 32
 

 
Case :- BAIL No. - 10476 of 2015
 

 
Applicant :- Jitendra Shukla ( Second Bail )
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Arvind Kumar Mishra,Rajendra Prasa Mishra,Rama Pati Shukla,Vyas Narayan Shukla
 
Counsel for Opposite Party :- Govt. Advocate,Sushil Kr. Singh
 

 
Hon'ble Shashi Kant,J.

Supplementary affidavit filed today by learned counsel for the applicant is taken on record.

Heard Sri Rajendra Prasad Mishra, learned counsel for the applicant, Sri G.D. Bhatt, learned A.G.A. for the State of U.P., Sri Sushil Kr. Singh, learned counsel for the complainant and perused the record.

During the course of the arguments, learned counsel for the complainant prays for passing over the case for today.

Learned counsel for the applicant has not objection in the above prayer.

In view of the above, put up tomorrow i.e., 06.10.2017 for further hearing.

Order Date :- 5.10.2017

Monika