Smt. Indresh vs State Of U.P.
2019 Latest Caselaw 2367 ALL

Citation : 2019 Latest Caselaw 2367 ALL
Judgement Date : 2 April, 2019

Allahabad High Court

Smt. Indresh vs State Of U.P. on 2 April, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 13643 of 2019
 

 
Applicant :- Smt. Indresh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Pradeep Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Sri Pawan Kumar Dubey and Sri Saurabh Kumar Pandey, learned counsel jointly filed Vakalatnama on behalf of complainant, be taken on record.

Learned counsel for the complainant as well as learned A.G.A. pray for and are granted three weeks' time to file counter affidavit. Rejoinder affidavit, if any, be filed within one week thereafter.

List thereafter before appropriate bench.

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

Order Date :- 2.4.2019

Masarrat

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