Devendra Singh vs State Of U.P.
2019 Latest Caselaw 3912 ALL

Citation : 2019 Latest Caselaw 3912 ALL
Judgement Date : 1 May, 2019

Allahabad High Court

Devendra Singh vs State Of U.P. on 1 May, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 13832 of 2018
 

 
Applicant :- Devendra Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Amit Daga,Satendra Singh
 
Counsel for Opposite Party :- G.A.,Avanish Kumar Shukla,Mithilesh Kumar Shukla
 

 
Hon'ble Bachchoo Lal,J.

Counter affidavit filed on behalf of complainant, is taken on record.

Learned A.G.A. prays for and is granted further 10 days' time to file counter affidavit.

List on 15.5.2019. In the meantime, learned counsel for the applicant may file rejoinder affidavit to the counter affidavit filed on behalf of complainant.

Order Date :- 1.5.2019

Masarrat

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