Daya Shankar Gupta ( Minor B.C. ) vs State Of U.P. And Anr.
2017 Latest Caselaw 5221 ALL

Citation : 2017 Latest Caselaw 5221 ALL
Judgement Date : 7 October, 2017

Allahabad High Court

Daya Shankar Gupta ( Minor B.C. ) vs State Of U.P. And Anr. on 7 October, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- BAIL No. - 7328 of 2017
 
Applicant :- Daya Shankar Gupta ( Minor B.C. )
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Farhan Alam Osmany
 
Counsel for Opposite Party :- Govt. Advocate,Suniti Sachan
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. Sri Farahan Alam Osmany, learned counsel for accused-applicant is reported to be out of station as well as Smt Suniti Sachan, learned counsel for opposite party no. 2 has sought adjournment sought adjournment on the ground of her illness.

2. Passed over for the day.

3. List in the next cause list.

Order Date :- 7.10.2017

Pachhere/-

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