Abdul Mannan Shekh vs State Of U.P.
2019 Latest Caselaw 2488 ALL

Citation : 2019 Latest Caselaw 2488 ALL
Judgement Date : 3 April, 2019

Allahabad High Court

Abdul Mannan Shekh 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. - 13846 of 2019
 

 
Applicant :- Abdul Mannan Shekh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rajeev Kumar Rai,Ajay Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Sri Dinesh Kumar Singh, learned counsel filed Vakalatnama on behalf of complainant, is taken on record.

Learned counsel for the complainant as well as learned A.G.A. pray for and are granted four weeks' time to file counter affidavit annexing the viscera report of the deceased. 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

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