Smt. Kiran Devi vs State Of U.P. And Another
2019 Latest Caselaw 1824 ALL

Citation : 2019 Latest Caselaw 1824 ALL
Judgement Date : 27 March, 2019

Allahabad High Court

Smt. Kiran Devi vs State Of U.P. And Another on 27 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- CRIMINAL MISC. BAIL CANCELLATION APPLICATION No. - 75 of 2019
 

 
Applicant :- Smt. Kiran Devi
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Madan Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

Issue notice to O.P. No. 2 returnable at an early date.

List after service of notice upon O.P. No. 2 before appropriate bench.

The matter shall not be treated as tied up or part heard to this bench.

Order Date :- 27.3.2019

Masarrat

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