Ram Prakash Yadav vs State Of U.P.
2011 Latest Caselaw 2453 ALL

Citation : 2011 Latest Caselaw 2453 ALL
Judgement Date : 4 July, 2011

Allahabad High Court

Ram Prakash Yadav vs State Of U.P. on 4 July, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 16918 of 2011
 

 
Petitioner :- Ram Prakash Yadav
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Brij Raj Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

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

Rejoinder affidavit may be filed within a week thereafter.

List thereafter.

Order Date :- 4.7.2011

Gss

Download the LatestLaws.com Mobile App