Satya Prakash Dhar Diwedi vs State Of U.P.
2011 Latest Caselaw 3532 ALL

Citation : 2011 Latest Caselaw 3532 ALL
Judgement Date : 4 August, 2011

Allahabad High Court

Satya Prakash Dhar Diwedi vs State Of U.P. on 4 August, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 20174 of 2011
 

 
Petitioner :- Satya Prakash Dhar Diwedi
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Anirudh Upadhyay
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Parcha filed by Sri G.K.Shukla for the complainant is taken on record.

Learned AGA prays for and is granted four weeks time to file counter affidavit.

Rejoinder affidavit, if any, may be filed within a week thereafter.

List after expiry of the aforesaid period.

Order Date :- 4.8.2011

Gss

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