Smt. Sunita Devi vs State Of U.P.
2019 Latest Caselaw 3631 ALL

Citation : 2019 Latest Caselaw 3631 ALL
Judgement Date : 26 April, 2019

Allahabad High Court

Smt. Sunita Devi vs State Of U.P. on 26 April, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 17474 of 2019
 

 
Applicant :- Smt. Sunita Devi
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Munna Prasad Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Sri Anoop Kumar Sharma, learned counsel filed Vakalatnama on behalf of complainant, be 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 along with DNA report. Rejoinder affidavit, if any, be filed within one week thereafter.

List thereafter.

Order Date :- 26.4.2019

Masarrat

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