Radhey Shyam @ Bhodu Yadav And 2 ... vs State Of U.P.
2017 Latest Caselaw 5086 ALL

Citation : 2017 Latest Caselaw 5086 ALL
Judgement Date : 6 October, 2017

Allahabad High Court

Radhey Shyam @ Bhodu Yadav And 2 ... vs State Of U.P. on 6 October, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- BAIL No. - 8219 of 2017
 
Applicant :- Radhey Shyam @ Bhodu Yadav And 2 Ors.
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Shanker Lal Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. Sri Dev Mani Mishra, Advocate filed his vakalatnama is taken on record.

2. Learned AGA as well as learned counsel for complainant prays for and is allowed a week time to file counter affidavit.

3. List in the next cause list.

Order Date :- 6.10.2017

Pachhere/-

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