Bhura And Another vs State Of U.P.
2011 Latest Caselaw 3996 ALL

Citation : 2011 Latest Caselaw 3996 ALL
Judgement Date : 20 August, 2011

Allahabad High Court

Bhura And Another vs State Of U.P. on 20 August, 2011

Bench: Shri Kant Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 9801 of 2011
 

 
Petitioner :- Bhura And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sanjai Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Kant Tripathi,J.

List revised. None responded to press the bail application.

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

List immediately after the expiry of the aforesaid period.

Order Date :- 20.8.2011

shailesh

Download the LatestLaws.com Mobile App