Kamlesh Prasad Mishra ( Second ... vs State Of U.P.
2017 Latest Caselaw 5156 ALL

Citation : 2017 Latest Caselaw 5156 ALL
Judgement Date : 7 October, 2017

Allahabad High Court

Kamlesh Prasad Mishra ( Second ... vs State Of U.P. on 7 October, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- BAIL No. - 7372 of 2017
 

 
Applicant :- Kamlesh Prasad Mishra ( Second Bail )
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ashok Kumar Mishra,Aditya Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. Sri M.V.S.Chauhan, Advocate filed his Vakalatnama on behalf of complainant is taken on record. He prays for and is granted ten days time to file counter affidavit.

2. Counter affidavit has been filed today on behalf of State is taken on record. List after expiry of said period.

3. In the meantime, rejoinder affidavit to the counter affidavit filed on behalf of State may be filed.

Order Date :- 7.10.2017

Pachhere/-

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