Arvind vs State Of U.P.
2019 Latest Caselaw 4586 ALL

Citation : 2019 Latest Caselaw 4586 ALL
Judgement Date : 15 May, 2019

Allahabad High Court

Arvind vs State Of U.P. on 15 May, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19796 of 2019
 

 
Applicant :- Arvind
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ajay Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Supplementary affidavit filed on behalf of the applicant and Sri Rajesh Kumar Pandey, 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 showing the name of Sri Rajesh Kumar Pandey as counsel for the complainant.

Order Date :- 15.5.2019

Masarrat

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