Allahabad High Court
Rahisuddin vs State Of U.P. on 4 August, 2011
Bench: Shri Kant Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 43 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 11899 of 2011 Petitioner :- Rahisuddin Respondent :- State Of U.P. Petitioner Counsel :- Nigamendra Shukla,Sharad Kumar Srivastava Respondent Counsel :- Govt. Advocate,Mukhtar Alam Hon'ble Shri Kant Tripathi,J.
Heard learned counsel for the applicant and the learned AGA and perused the record.
Notice on behalf of respondent has been accepted by the learned AGA.
Learned AGA prays for and is granted three weeks time to file counter affidavit. Rejoinder affidavit, if any, may be filed within one week thereafter.
List immediately after expiry of the aforesaid period.
Order Date :- 4.8.2011 shailesh