Bablu vs State Of U.P.
2019 Latest Caselaw 2487 ALL

Citation : 2019 Latest Caselaw 2487 ALL
Judgement Date : 3 April, 2019

Allahabad High Court

Bablu vs State Of U.P. on 3 April, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 13852 of 2019
 

 
Applicant :- Bablu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Shyam Surat Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Learned A.G.A. prays for and is granted four 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 :- 3.4.2019

Masarrat

Download the LatestLaws.com Mobile App