Prakash vs State Of U.P.
2017 Latest Caselaw 5101 ALL

Citation : 2017 Latest Caselaw 5101 ALL
Judgement Date : 6 October, 2017

Allahabad High Court

Prakash 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. - 8166 of 2017
 

 
Applicant :- Prakash
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ram Swaroop,Sanjay Kumar Bajpai
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Sri S.K.Bajpai, learned counsel for the applicant and Sri M.B.Singh, learned AGA for the State are present

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

List on 2.11.2017.

Order Date :- 6.10.2017

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