Allahabad High Court
Ranu Tiwari @ Gaurav Tiwari vs The State Of U.P. on 4 December, 2015
Bench: Bachchoo Lal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 11 Case :- BAIL No. - 11010 of 2015 Applicant :- Ranu Tiwari @ Gaurav Tiwari Opposite Party :- The State Of U.P. Counsel for Applicant :- Ran Vijay Singh Counsel for Opposite Party :- Govt. Advocate Hon'ble Bachchoo Lal,J.
Sri Srees Kumar Srivastava, Advocate has filed vakalatnama on behalf of the complainant be taken on record.
Learned A.G.A prays for and is granted three weeks' time to file counter affidavit.
In the meantime learned counsel for the complainant may also file counter affidavit.
Rejoinder affidavit may be filed within one week thereafter.
List thereafter.
Order Date :- 4.12.2015 A.