Vipin vs State Of U.P.
2019 Latest Caselaw 4287 ALL

Citation : 2019 Latest Caselaw 4287 ALL
Judgement Date : 8 May, 2019

Allahabad High Court

Vipin vs State Of U.P. on 8 May, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19437 of 2019
 

 
Applicant :- Vipin
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Anurag Dubey,Pankaj Kumar Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Sri Jagdev Singh and Sri Gaurav Kakkar, learned counsel filed Vakalatnama on behalf of complainant, are 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.

Order Date :- 8.5.2019

Masarrat

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