Lal Bihari Maurya vs State Of U.P.
2019 Latest Caselaw 1825 ALL

Citation : 2019 Latest Caselaw 1825 ALL
Judgement Date : 27 March, 2019

Allahabad High Court

Lal Bihari Maurya vs State Of U.P. on 27 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 11993 of 2019
 

 
Applicant :- Lal Bihari Maurya
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Dewarshi Kumar Rai
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Supplementary affidavit filed on behalf of the applicant, is taken on record.

Sri Rajendra Singh, learned counsel states that he has filed Vakalatnama in registry on 26.3.2019 but the same is not on record.

Office is directed to trace out the same and place it on record.

Put up on 2.4.2019 as fresh.

Order Date :- 27.3.2019

Masarrat

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