Allahabad High Court
Tej 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. - 14475 of 2011 Petitioner :- Tej Pal Respondent :- State Of U.P. Petitioner Counsel :- Rakesh Srivastava Respondent Counsel :- Govt.Advocate,Vidya Prakash Singh 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 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