Madan Kumar vs State Of U.P.
2017 Latest Caselaw 4581 ALL

Citation : 2017 Latest Caselaw 4581 ALL
Judgement Date : 18 September, 2017

Allahabad High Court

Madan Kumar vs State Of U.P. on 18 September, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
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 Ravindra Nath Mishra-II,J.

1. Counter affidavit has been filed by State which is taken on record.

2. Learned counsel for applicant-accused prays for and is allowed two weeks time to file rejoinder affidavit.

3. List thereafter.

Order Date :- 18.9.2017

Pachhere/-

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