Jwala Prasad vs State Of U.P.
2017 Latest Caselaw 5135 ALL

Citation : 2017 Latest Caselaw 5135 ALL
Judgement Date : 6 October, 2017

Allahabad High Court

Jwala Prasad 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. - 8214 of 2017
 

 
Applicant :- Jwala Prasad
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Santosh Kumar Tripathi
 
Counsel for Opposite Party :- Govt. Advocate,Vidya Bhushan Pandey
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Sri Vdya Bhushan Pandey, learned counsel has filed power on behalf of the complainant, which is taken n record.

Sri S.K.Tripathi, 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 filled within one week thereafter.

List thereafter showing the name of Sri Vidya Bhushan Pandey as counsel for the complainant.

Order Date :- 6.10.2017

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