Shariq vs State Of U.P.
2019 Latest Caselaw 2873 ALL

Citation : 2019 Latest Caselaw 2873 ALL
Judgement Date : 11 April, 2019

Allahabad High Court

Shariq vs State Of U.P. on 11 April, 2019

Bench: Krishna Pratap Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15196 of 2019
 

 
Applicant :- Shariq
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mohammad Faisal Khan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Krishna Pratap Singh,J.

Heard Sri Mohd. Faisal Khan, learned counsel for the applicant, Sri Z.K.Khan, learned A.G.A. for the State and perused the record.

Learned A.G.A. may file counter affidavit within six weeks.

Rejoinder affidavit, if any, may be field within two weeks thereafter.

List in the week commencing 1st July, 2019.

Order Date :- 11.4.2019

Pr/-

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