Allahabad High Court
Raj Pal vs State Of U.P. on 16 August, 2011
Bench: Shri Kant Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 43 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 13058 of 2011 Petitioner :- Raj Pal Respondent :- State Of U.P. Petitioner Counsel :- Rakesh Srivastava Respondent Counsel :- Govt. Advocate,Vidya Prakash Singh Hon'ble Shri Kant Tripathi,J.
Supplementary affidavit filed on behalf of the applicant is taken on record.
Heard learned counsel for the applicant and the learned AGA and perused the record.
Notice on behalf of respondent no.1 has been accepted by the learned AGA.
Counter affidavit if any may be filed within three weeks and rejoinder affidavit, if any, within one week thereafter.
List immediately after expiry of the aforesaid period.
Order Date :- 16.8.2011 shailesh