Umesh Chandra Dubey vs State Of U.P.
2011 Latest Caselaw 3513 ALL

Citation : 2011 Latest Caselaw 3513 ALL
Judgement Date : 4 August, 2011

Allahabad High Court

Umesh Chandra Dubey vs State Of U.P. on 4 August, 2011

Bench: Shri Kant Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 12693 of 2011
 

 
Petitioner :- Umesh Chandra Dubey
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- K.K. Roy
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Kant Tripathi,J.

Heard learned counsel for the applicant and the learned AGA and perused the record.

Notice on behalf of respondent has been accepted by the learned AGA.

Learned AGA prays for and is granted three weeks time to file counter affidavit. Rejoinder affidavit, if any, may be filed within one week thereafter.

List immediately after expiry of the aforesaid period.

Order Date :- 4.8.2011

shailesh

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