Indrajeet Chaudhary vs State Of U.P.
2019 Latest Caselaw 3383 ALL

Citation : 2019 Latest Caselaw 3383 ALL
Judgement Date : 23 April, 2019

Allahabad High Court

Indrajeet Chaudhary vs State Of U.P. on 23 April, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 16554 of 2019
 

 
Applicant :- Indrajeet Chaudhary
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ravindra Prakash Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Sri Neelabh Srivastava and Sri Arun Srivastava, learned counsel jointly 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. Rejoinder affidavit, if any, be filed within one week thereafter.

List thereafter.

Order Date :- 23.4.2019

Masarrat

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