Manoj Kumar Sharma vs State Of U.P.
2011 Latest Caselaw 2996 ALL

Citation : 2011 Latest Caselaw 2996 ALL
Judgement Date : 25 July, 2011

Allahabad High Court

Manoj Kumar Sharma vs State Of U.P. on 25 July, 2011

Bench: Shri Kant Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 13328 of 2011
 

 
Petitioner :- Manoj Kumar Sharma
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Raj Kumar
 
Respondent Counsel :- Govt. Advocate,Ramesh Sinha
 

 
Hon'ble Shri Kant Tripathi,J.

Supplemantry affidavit filed on behalf of the applicant is taken on record.

Heard learned counsel for the applicant, Mr. Ramesh Sinha for the complainant and the learned AGA and perused the record.

Notice on behalf of respondent no.1 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 :- 25.7.2011

shailesh

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