Jameel Ahmad @ Guddu vs State Of U.P.
2017 Latest Caselaw 5111 ALL

Citation : 2017 Latest Caselaw 5111 ALL
Judgement Date : 6 October, 2017

Allahabad High Court

Jameel Ahmad @ Guddu 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. - 8225 of 2017
 

 
Applicant :- Jameel Ahmad @ Guddu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Jalaj Kumar Gupta
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Rekha Dikshit,J.

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

Learned AGA is directed to seek instructions in the matter. He may file counter affidavit within two weeks. Rejoinder affidavit, if, any may be filled within one week thereafter.

List thereafter.

Order Date :- 6.10.2017

Download the LatestLaws.com Mobile App