Yamin Rana vs State Of U.P.
2011 Latest Caselaw 3980 ALL

Citation : 2011 Latest Caselaw 3980 ALL
Judgement Date : 19 August, 2011

Allahabad High Court

Yamin Rana vs State Of U.P. on 19 August, 2011

Bench: Shri Kant Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14546 of 2011
 

 
Petitioner :- Yamin Rana
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- M.I. Farooqui,Sharad Malviya
 
Respondent Counsel :- Govt. Avocate
 

 
Hon'ble Shri Kant Tripathi,J.

Second supplementary affidavit filed on behalf of the applicant is taken on record.

Heard Mr. Anil Srivastava for the applicant and the learned AGA for the State and perused the record.

Learned AGA prays for and is granted ten days time to file counter affidavit. Rejoinder affidavit, if any, may be filed within four days thereafter.

Put up on 5th September 2011 as fresh.

Order Date :- 19.8.2011

shailesh

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