Madan Kumar vs State Of U.P.
2017 Latest Caselaw 3910 ALL

Citation : 2017 Latest Caselaw 3910 ALL
Judgement Date : 1 September, 2017

Allahabad High Court

Madan Kumar vs State Of U.P. on 1 September, 2017

Bench: Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?oCourt No. - 28
 

 
Case :- BAIL No. - 3988 of 2017
 

 
Applicant :- Madan Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Meenakshi Singh Parihar,Amit Singh
 
Counsel for Opposite Party :- Govt. Advocate,Arjun Singh
 

 
Hon'ble Mrs. Rekha Dikshit,J.

Counter affidavits filed on behalf of the State and complainant's side are taken on record.

Supplementary affidavit filed on behalf of he applicant is also taken n record.

Case called out in the revised list.

Sri Har Ggovind Singh Parihar, learned senior advocate assisted by Sri Amit Singh, learned counsel for the applicant and Sri S.K.Mishra, learned AGA for the State are present. Sri Arjun Singh, learned counsel for the complainant is not present even in the revised call.

List after two weeks.

Order Date :- 1.9.2017

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