Surejeet @ Bachcha vs State Of U.P.
2017 Latest Caselaw 4478 ALL

Citation : 2017 Latest Caselaw 4478 ALL
Judgement Date : 15 September, 2017

Allahabad High Court

Surejeet @ Bachcha vs State Of U.P. on 15 September, 2017

Bench: Ravindra Nath Kakkar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 35047 of 2017
 

 
Applicant :- Surejeet @ Bachcha
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Vashishtha Narayan Tripat
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ravindra Nath Kakkar,J.

Sri Arunesh Khare, Advocate filed vakalatnama on behalf of the complainant is taken on record.

Learned A.G.A. as well as learned counsel for the complainant is directed to file counter affidavit within four weeks from today. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List on 11.10.2017 as fresh before the appropriate Bench.

The matter shall not be treated as tied-up or part-heard to this Bench.

Order Date :- 15.9.2017

Ishan

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