Maqsood Alam vs State Of U.P.
2019 Latest Caselaw 2998 ALL

Citation : 2019 Latest Caselaw 2998 ALL
Judgement Date : 15 April, 2019

Allahabad High Court

Maqsood Alam vs State Of U.P. on 15 April, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 5337 of 2019
 

 
Applicant :- Maqsood Alam
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Jagannath Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Counter affidavit filed on behalf of the State, is taken on record.

Learned counsel for the applicant prays for and is granted 10 days' time to file rejoinder affidavit annexing the copy of statements of P.W. 1 and P.W. 2 recorded before the trial court.

List thereafter.

Order Date :- 15.4.2019

Masarrat

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