Manni Lal vs State Of U.P.
2011 Latest Caselaw 3007 ALL

Citation : 2011 Latest Caselaw 3007 ALL
Judgement Date : 25 July, 2011

Allahabad High Court

Manni Lal 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. - 13405 of 2011
 

 
Petitioner :- Manni Lal
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Shanker Suan
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Kant Tripathi,J.

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

Heard learned counsel for the applicant and the learned AGA and perused the record.

Notice on behalf of respondent has been accepted by the learned AGA.

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 expiry of the aforesaid period.

Order Date :- 25.7.2011

shailesh

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