Veer Pal Gautam (Minor B.C.) vs State Of U.P. And Another
2017 Latest Caselaw 3907 ALL

Citation : 2017 Latest Caselaw 3907 ALL
Judgement Date : 1 September, 2017

Allahabad High Court

Veer Pal Gautam (Minor B.C.) vs State Of U.P. And Another on 1 September, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- BAIL No. - 1395 of 2017
 

 
Applicant :- Veer Pal Gautam (Minor B.C.)
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Vinay Misra,Vidhu Bhushan,Vineeta Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. Learned counsel for applicant argued that notice upon opposite party has been served through speed post in the month of June, 2017.

2. Hence, Registry is directed to submit report regarding services of notice.

3. List thereafter.

Order Date :- 1.9.2017

Pachhere/-

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