Shivlal Jatav vs State Of U.P.
2019 Latest Caselaw 4680 ALL

Citation : 2019 Latest Caselaw 4680 ALL
Judgement Date : 16 May, 2019

Allahabad High Court

Shivlal Jatav vs State Of U.P. on 16 May, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 20579 of 2019
 

 
Applicant :- Shivlal Jatav
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Maimoona Fatima,Prashant Vyas
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Sri Saif Ali, 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 Saif Ali as counsel for the complainant.

Order Date :- 16.5.2019

Masarrat

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