Allahabad High Court
Ishrar vs State Of U.P. on 28 March, 2011
Bench: B.N. Shukla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 47 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 8192 of 2011 Petitioner :- Ishrar Respondent :- State Of U.P. Petitioner Counsel :- Ashwini Kumar Awasthi,Manish Tiwary Respondent Counsel :- Govt. Advocate Hon'ble B.N. Shukla,J.
Parcha filed by Sri KK Misra on behalf of the complainant is taken on record.
Learned counsel for the complainant as well as learned AGA may filed counter affidavit, if any, within 3 weeks. Rejoinder affidavit may be filed within one week thereafter.
List thereafter.
Order Date :- 28.3.2011 SU.