Jeetu Yadav vs State Of U.P.
2019 Latest Caselaw 3918 ALL

Citation : 2019 Latest Caselaw 3918 ALL
Judgement Date : 1 May, 2019

Allahabad High Court

Jeetu Yadav 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. - 18386 of 2019
 

 
Applicant :- Jeetu Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Tanisha Jahangir Monir
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Sri Sandeep Kumar Rai and Sri Shobhit Dixit, learned counsel jointly 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. Rejoinder affidavit, if any, be filed within one week thereafter.

List thereafter showing the name of Sri Sandeep Kumar Rai and Sri Shobhit Dixit as counsel for the complainant.

Order Date :- 1.5.2019

Masarrat

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