Allahabad High Court
Ramzani vs State Of U.P. on 1 September, 2015
Bench: Rajesh Dayal Khare
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 51 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 31669 of 2015 Applicant :- Ramzani Opposite Party :- State Of U.P. Counsel for Applicant :- Mohd. Waseem Counsel for Opposite Party :- Govt. Advocate Hon'ble Rajesh Dayal Khare,J.
Heard learned counsel for the applicant and learned A.G.A.
Learned A.G.A. prays for and is granted four weeks' time for filing counter affidavit. As prayed by learned counsel for the applicant, two weeks, thereafter, is granted for filing rejoinder affidavit.
List immediately after expiry of the aforesaid period before appropriate Court.
Order Date :- 1.9.2015 Ashish Pd.