Chandra Pal vs State Of U.P.
2011 Latest Caselaw 2882 ALL

Citation : 2011 Latest Caselaw 2882 ALL
Judgement Date : 20 July, 2011

Allahabad High Court

Chandra Pal vs State Of U.P. on 20 July, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18396 of 2011
 

 
Petitioner :- Chandra Pal
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- P. Dikshit
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Parcha filed by Sri Manoj Kumar Srivastava and Supplementary affidavit filed on behalf of applicant are taken on record.

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

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

List thereafter in the week commencing 23.8.2011.

Order Date :- 20.7.2011

Gss

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