Deepak vs State Of U.P.
2011 Latest Caselaw 981 ALL

Citation : 2011 Latest Caselaw 981 ALL
Judgement Date : 8 April, 2011

Allahabad High Court

Deepak vs State Of U.P. on 8 April, 2011

Bench: B.N. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 9337 of 2011
 

 
Petitioner :- Deepak
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- N.I. Jafri
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble B.N. Shukla,J.

Parcha filed by Sri Deepak Kaushik on behalf of the complainant is taken on record.

Learned counsel for the complainant as well as learned AGA may filed counter affidavit, if any, within 3 weeks. Rejoinder affidavit may be filed within one week thereafter.

List thereafter.

Order Date :- 8.4.2011

SU.

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