Vinod Kumar ( Minor B.C. ) vs State Of U.P. & Anr.
2018 Latest Caselaw 1279 ALL

Citation : 2018 Latest Caselaw 1279 ALL
Judgement Date : 19 June, 2018

Allahabad High Court

Vinod Kumar ( Minor B.C. ) vs State Of U.P. & Anr. on 19 June, 2018

Bench: Abdul Moin




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 4394 of 2018
 

 
Applicant :- Vinod Kumar ( Minor B.C. )
 
Opposite Party :- State Of U.P. & Anr.
 
Counsel for Applicant :- Dev Kumar Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Abdul Moin,J.

Heard learned counsel for the applicant and the learned A.G.A. appearing for the State.

This matter pertains to cancellation of bail of respondent No.2 in Case Crime No.129 of 2004, under Section 308, 504, 506 and 323 of the I.P.C. Police Station Kandhai, District Pratapgarh.

Issue notice to respondent No.2.

Steps be taken within three days.

Learned A.G.A. prays for and is granted two weeks' time to file counter affidavit.

List thereafter.

Order Date :- 19.6.2018

Rakesh

(Abdul Moin, J.)

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