Johra vs State Of U.P.
2011 Latest Caselaw 2298 ALL

Citation : 2011 Latest Caselaw 2298 ALL
Judgement Date : 10 June, 2011

Allahabad High Court

Johra vs State Of U.P. on 10 June, 2011

Bench: Devi Prasad Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- BAIL No. - 4162 of 2011
 

 
Petitioner :- Johra
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Dr. Arvind Tripathi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Devi Prasad Singh,J.

Counter affidavit filed today, is taken on record.

Applicant may file rejoinder affidavit within a week.

List after a week.

Order Date :- 10.6.2011

Rajneesh AR-PS)

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