Pooja vs State Of U.P.
2017 Latest Caselaw 5092 ALL

Citation : 2017 Latest Caselaw 5092 ALL
Judgement Date : 6 October, 2017

Allahabad High Court

Pooja vs State Of U.P. on 6 October, 2017

Bench: Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- BAIL No. - 8144 of 2017
 

 
Applicant :- Pooja
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Bhairo Nath
 
Counsel for Opposite Party :- Govt. Advocate,Devi Nandan Srivastava
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Power filed by Sri Devki Nandan Srivastava on behalf of the complainant is taken on record.

Sri Bhairo Nath, learned counsel for the applicant and Sri M.B.Singh, learned AGA for the State are present.

Counter affidavit may be filed within three weeks. Rejoinder affidavit, if any, may be filed within one week thereafter.

List thereafter.

Order Date :- 6.10.2017

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