Deepak vs State Of U.P.
2019 Latest Caselaw 4328 ALL

Citation : 2019 Latest Caselaw 4328 ALL
Judgement Date : 9 May, 2019

Allahabad High Court

Deepak vs State Of U.P. on 9 May, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19569 of 2019
 

 
Applicant :- Deepak
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Vivek Kumar Singh,Mayank Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Sri Raj Kumar Dhama, learned counsel 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 Raj Kumar Dhama as counsel for the complainant.

Order Date :- 9.5.2019

Masarrat

Download the LatestLaws.com Mobile App