Dilip Kumar Dixit vs State Of U.P.
2011 Latest Caselaw 3540 ALL

Citation : 2011 Latest Caselaw 3540 ALL
Judgement Date : 4 August, 2011

Allahabad High Court

Dilip Kumar Dixit 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. - 11971 of 2011
 

 
Petitioner :- Dilip Kumar Dixit
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Rajiv Lochan Shukla
 
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 the State has been accepted by the learned AGA.

Counter affidavit if any may be filed within three weeks and rejoinder affidavit, if any, within one week thereafter.

List immediately after expiry of the aforesaid period.

Order Date :- 4.8.2011

shailesh

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