Allahabad High Court
Abdul Salam @ Abdul Kalam @ Raju vs State Of U.P. on 27 November, 2015
Bench: Rajesh Dayal Khare
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 51 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 29242 of 2015 Applicant :- Abdul Salam @ Abdul Kalam @ Raju Opposite Party :- State Of U.P. Counsel for Applicant :- Kaustubh Srivastava,Kandarp Srivastava Counsel for Opposite Party :- Govt.Advocate,Sambhvi Nandan Hon'ble Rajesh Dayal Khare,J.
Heard learned counsel for the applicant and learned A.G.A. for the State.
Learned A.G.A. prays for and is granted four weeks time to file counter affidavit. As prayed by the learned counsel for the applicant two week thereafter is granted for filing rejoinder affidavit.
List after expiry of the aforesaid period before appropriate Court.
Order Date :- 27.11.2015 faraz