Kripa Shankar Mani Tripathi vs State Of U.P.
2011 Latest Caselaw 947 ALL

Citation : 2011 Latest Caselaw 947 ALL
Judgement Date : 7 April, 2011

Allahabad High Court

Kripa Shankar Mani Tripathi vs State Of U.P. on 7 April, 2011

Bench: B.N. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 5585 of 2011
 

 
Petitioner :- Kripa Shankar Mani Tripathi
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- B.K.Tripathi
 
Respondent Counsel :- Govt. Advocate,S.K.Singh
 

 
Hon'ble B.N. Shukla,J.

Counter affidavit filed by learned AGA and Supplementary affidavit filed by learned counsel for the applicant today are taken on record.

List in the next cause list.

In the meantime, rejoinder affidavit and supplementary counter affidavit may be filed.

Order Date :- 7.4.2011

SU.

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