Mohammad Israt @ Chhutkau vs State Of U.P.
2011 Latest Caselaw 3281 ALL

Citation : 2011 Latest Caselaw 3281 ALL
Judgement Date : 29 July, 2011

Allahabad High Court

Mohammad Israt @ Chhutkau vs State Of U.P. on 29 July, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19438 of 2011
 

 
Petitioner :- Mohammad Israt @ Chhutkau
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Raj Kamal Tripathi
 
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, if any, may be filed within a week thereafter.

List thereafter.

Order Date :- 29.7.2011

Gss

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