Mahendra Gupta vs State Of U.P.
2017 Latest Caselaw 4711 ALL

Citation : 2017 Latest Caselaw 4711 ALL
Judgement Date : 20 September, 2017

Allahabad High Court

Mahendra Gupta vs State Of U.P. on 20 September, 2017

Bench: Ravindra Nath Kakkar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 35815 of 2017
 

 
Applicant :- Mahendra Gupta
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Narendra Deo Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ravindra Nath Kakkar,J.

Sri Sheshmani Vishwakarama, Advocate filed vakalatnama on behalf of the complainant, is taken on record.

Sri Narendra Deo Shukla, learned counsel for the applicant, Sri Sheshmani Vishwakarma, learned counsel for the complainant and learned A.G.A. for the State.

Complainant may file counter affidavit within four weeks. Learned A.G.A. may also file counter affidavit within the same period. Rejoinder affidavit may thereafter be filed within two weeks before the appropriate Bench.

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

Order Date :- 20.9.2017

Ishan

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