Gaureesh vs State Of Up
2017 Latest Caselaw 4731 ALL

Citation : 2017 Latest Caselaw 4731 ALL
Judgement Date : 20 September, 2017

Allahabad High Court

Gaureesh vs State Of Up on 20 September, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- BAIL No. - 1148 of 2016
 
Applicant :- Gaureesh
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Avikshit Mishra,Amit Singh,Anil Kr. Trivedi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. Counter affidavit filed on behalf of state is taken on record.

1.Sri Anil Kumar Tiwari learned counsel for applicant-accused stated that his name has been wrongly transcribed in cause list.

2. Registry is directed to print the name Sri Anil Kumar Tiwari instead of Anil Kumar Trivedi as learned counsel for applicant-accused.

3. As requested, list on 07.10.2017.

Order Date :- 20.9.2017

Pachhere/-

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