Rakesh Dhobi @ Kannaujia And ... vs State Of U.P.
2011 Latest Caselaw 1106 ALL

Citation : 2011 Latest Caselaw 1106 ALL
Judgement Date : 16 April, 2011

Allahabad High Court

Rakesh Dhobi @ Kannaujia And ... vs State Of U.P. on 16 April, 2011

Bench: Vikram Nath




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 20660 of 2010
 

 
Petitioner :- Rakesh Dhobi @ Kannaujia And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Pradeep Kumar,P.S.Verma
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vikram Nath,J.

Learned counsel for the applicant prays for and is granted two weeks' time to file rejoinder affidavit to explain the criminal history as stated in paragraph 8 of the counter affidavit.

List this matter in the week commencing 11th July, 2011.

Order Date :- 16.4.2011

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