Banney Shah vs State Of U.P.
2019 Latest Caselaw 3203 ALL

Citation : 2019 Latest Caselaw 3203 ALL
Judgement Date : 18 April, 2019

Allahabad High Court

Banney Shah vs State Of U.P. on 18 April, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 16061 of 2019
 

 
Applicant :- Banney Shah
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- A Kumar Srivastava
 
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 mentioning the fact with regard to the supurdagi of dead body of the deceased. Rejoinder affidavit, if any, be filed within one week thereafter.

List thereafter.

Order Date :- 18.4.2019

Masarrat

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