Ved Prakash @ Chintu vs State Of U.P.
2019 Latest Caselaw 1829 ALL

Citation : 2019 Latest Caselaw 1829 ALL
Judgement Date : 27 March, 2019

Allahabad High Court

Ved Prakash @ Chintu 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. - 11982 of 2019
 

 
Applicant :- Ved Prakash @ Chintu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Chhaya Gupta,Sujeet Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Sri Sadhu Sharan, learned counsel 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 before appropriate bench showing the name of Sri Sadhu Sharan as counsel for the complainant.

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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