Govardhan vs State Of U.P.
2018 Latest Caselaw 4411 ALL

Citation : 2018 Latest Caselaw 4411 ALL
Judgement Date : 18 December, 2018

Allahabad High Court

Govardhan vs State Of U.P. on 18 December, 2018

Bench: Anil Kumar, Mohd. Faiz Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 1123 of 2018
 

 
Appellant :- Govardhan
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Mohd. Shamshad Khan
 
Counsel for Respondent :- Govt. Advocate,Mahendra Pratap Verma
 

 
Hon'ble Anil Kumar,J.

Hon'ble Mohd. Faiz Alam Khan,J.

Learned counsel for the complainant has filed his objection to the bail application which is taken on record.

Rejoinder affidavit filed by learned counsel for appellant is also taken on record.

As prayed two week's time is granted to file rejoinder affidavit.

List in the third week of January, 2019.

(Mohd. Faiz Alam Khan,J.) (Anil Kumar,J.)

Order Date :- 18.12.2018

Praveen

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